Section 22 in The Rajasthan Municipalities (Election) Rules, 1994
22. Deposit and refund.
- [(1) A candidate shall not be deemed to be duly nominated for election from a ward unless he deposits.-(a)in the case of an election from a ward of municipal board, a sum of rupees 1000/- or where the candidate is a women or a member of Scheduled Castes or Scheduled Tribe or Backward Classes, a sum of Rs. 500/-.(b)in the case of an election from a ward of municipal council, a sum of Rs. 2000/-, or where the candidate is a women or a member of Scheduled Caste or Scheduled Tribe or Backward Classes, a sum of Rs. 1000/-.(c)in the case of an election from a ward of municipal corporation, a sum of Rs. 3000/-, or where the candidate is a women or a member of Scheduled Caste, Scheduled Tribe or Backward Classes, a sum of Rs. 1500/- :Provided that where a candidate has been nominated by more than one nomination paper for election, not more than one deposit shall be required of him in this sub-rule.] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).](2)The deposit shall be refundable except that it shall stand forfeited in the case of such candidate who fails to secure at least one sixth of the total valid votes polled in the election.
