Section 14 in The Corporation of the City of Panaji (Election) Rules, 2004
14. Deposits.
(1)On or before the date appointed for the delivery of nomination papers, each candidate shall deposit, or cause to be deposited, with the Returning Officer a sum of Rs. 2000/- (Rupees two thousand only) for general category and Rs. 1000/- (Rupees one thousand only) for reserved category in cash and no candidate shall be deemed to be duly nominated, unless such deposit is made:Provided further that, where a candidate has been nominated by more than one nomination paper for election in the same ward, not more than one deposit shall be required of him under this rule.(2)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made withdraws his candidature in the manner and within the time specified in these rules; or if the nomination of any such candidate is refused, the deposit shall be returned to the person by whom it was made; and, if any candidate dies before the commencement of the poll, any such deposit, if made by him, shall be returned to his legal representative or, if not made by the candidate, shall be returned to the person by whom it was made.(3)On a candidate being elected, such deposit shall be returned to him or to the person who made it, as the case may be, after the declaration of result.(4)On a candidate failing to get elected, if the number of valid votes polled by him does not exceed one-eighth of the total number of valid votes polled by all the candidates, the deposit shall be forfeited to the Corporation.(5)A deposit made in respect of an unsuccessful candidate, if not forfeited under sub-rule (4), shall be returned to the person making it, as soon as may be, after the publication of the result of the election in the Official Gazette.
