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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(1)A Candidate shall not be deemed to be duly nominated for election from a constituency unless he deposits or causes to be deposited with the Returning Officer the nomination fee specified hereunder,-
Sr.No. Type of Society Deposit for Candidate other than SC / STCategory Deposit for Candidate SC / ST Category Nomination Form Fee
(1) (2) (3) (4) (5)
1. Apex Society Rs. 5000 Rs. 1000 200
2. The society having an area of operation isdistrict or more than district Rs. 2000 Rs. 500 100
3. Society having an area of operation is talukaor more than one taluka but not a district Rs. 1000 Rs. 300 100
4. Society having an area of operation not morethan village or ward Rs. 500 Rs. 200 50
Provided that, where a candidate has filed by more than one nomination paper for election in the same constituency, not more than one deposit shall be required to be paid by him under this rule. However, the SCEA shall be competent to fix amount, from time to time, towards deposits as per aforesaid rule by a candidate in the case of any society or class of societies in consideration of the financial standing membership etc. by general or special order :Provided further that, if a candidate withdraws his nomination, the deposit will be refunded within fifteen days of his withdrawal.