Section 39 in Himachal Pradesh Municipal Election Rules, 2015
39. Security deposits.
(1)A candidate shall not deemed to have been nominated as member for election to a ward unless he has deposited a sum of Rupees 2500/- (Rupees two thousand five hundred only) as security with the Returning Officer in cash against a proper receipt and in case of a candidate belonging to Scheduled Castes or Scheduled Tribes, the security shall be a sum of Rupees. 1250/-(Rupees one thousand two hundred and fifty only.) :Provided that where a candidate has been nominated by more than one nomination paper for election in the same ward, separate security amount shall not be deposited for every set of nomination.(2)If a candidate by whom or on whose behalf the security has been deposited, withdraws his candidature within the time specified in rule 35 and 36 or if the nomination of any candidate is rejected the security deposit shall be refunded to the person by whom it was made or if such person is dead, to his legal representatives, after the date of declaration of result of election.(3)If the contesting candidate is not elected and the number of valid votes polled in his favour are less than one sixth of the total number of valid votes polled, the security so deposited shall be forfeited to the State Government.(4)If the security so deposited is not forfeited under sub-rule (3), the same shall be refunded to the candidate by whom it was made or if he is dead, to his legal representatives, after the notification of the result of election is issued and published in the Official Gazette.
