Section 27(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)If a candidate is not elected and the number of valid votes polled by him does not exceed one-sixth of the total number of valid votes polled by all the candidates in the Ward or Panchayat divided by the number of persons to be elected from that Ward or Panchayat, the deposit made by him or on his behalf, shall be forfeited to the Government.
