Section 33 in The M.P. Panchayat Nirvachan Niyam, 1995
33. [ Security deposit. [Substituted by Notification No F.1-40-95-XXII-P-2, dated 17-2-1999.]
(1)A candidate shall not he deemed to he duly nominated for election unless he has deposited or caused to be deposited in cash either before or at the time of presentation of nomination paper under Rule 32 to the Returning Officer, the following amount as security, namely :-(a)in case of Panch from any ward [Rs. 100/-](b)in case of Sarpanch of a Gram Panchayat [Rs. 500/-] [Substituted by Notification No. F.1-40-XXII-P-2, dated 10-4-2002 for 'Rs. 200/-'.](c)in case of member of a Janpad Panchayat [Rs. 1000/-] [Substituted by Notification No, F 1-40-XXII-P-2, dated 10-4-2002 for 'Rs. 500/-'.](d)in case of member of a Zila Panchayat [Rs. 2000/-] [Substituted by Notification No. F.1-40-XXII-P-2, dated 10-4-2002 for 'Rs. 1000/-'.] :Provided that where a candidate is a woman or a member of Scheduled Caste or Scheduled Tribe or Other Backward Class, he/shall be required to deposit only half of the above amount as security under this rule.(2)If a candidate presents more than one nomination paper for election to the same seat, not more than one deposit shall be required of him under sub-rule (1)].
