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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)A candidate shall not be deemed to be duly nominated for election unless at the time of delivery of nomination paper he deposits or causes to be deposited with the Returning Officer in cash, or enclosed with the nomination paper a receipt showing that the said sum has been deposited by him or on his behalf in the respective Panchayat -
(a) [ [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] for election of member of Village Panchayat Rs. 200.00
(b) for election of President of Village Panchayat Rs. 600.00
(c) for election of Member of a Panchayat Union Rs. 600.00
(d) for election of Member of a District Panchayat Rs. 1,000.00
Where the candidate is member of a ScheduledCaste or Scheduled Tribe
(a) for election of Member of Village Panchayat Rs. 100.00
(b) for election of President of Village Panchayat Rs. 300.00
(c) for election of Member of a Panchayat Union Rs. 300.00
(d) for election of Member of a District Panchayat Rs. 500.00]:
Provided that where a candidate has been nominated by more than one nomination paper for a seat, or office not more than one deposit shall be required of him under this sub-rule.