Section 28(2) in Haryana Panchayati Raj Election Rules, 1994
(2)If a candidate, by whom or on whose behalf the deposit, referred to in sub-rule (1) has been made, is not elected and the number of votes polled for him is less than one-third of the votes polled for the candidate who is declared elected, the deposit shall be forfeited to the Government:Provided that in the case of a candidate for the election of Sarpanch, the deposited money shall be forfeited if he fails to secure one- tenth of the total number of votes polled for the office of Sarpanch.
