Section 7 in Nagpur rules Relating to the Election of Councillors
7.
(1)At the time of nomination each candidate shall deposit a sum of fifty rupees and no candidate shall be deemed to be duly nominated unless such deposit has been made :[Provided that, where the candidate is a member of Scheduled Caste, he shall deposit a sum of twenty-five rupees and shall also furnish a caste certificate from the Collector or an officer authorised by the Collector in this behalf.] [Added by G. N., U. D. & P. H. D., No. NMC. 1179/ 1674-UD-4, dated 21st November, 1979 (M. G. Part I-A-N.D.S., page 850)](2)If a candidate by whom the deposit referred to in sub-rule (1) has been made is not elected and the number of votes polled by him does not exceed one-eighth of the total number of valid votes polled the deposit shall be forfeited and credited to the Corporation fund.(3)The deposit made by a candidate-(i)whose nomination is rejected or declared invalid, or(ii)who withdraws his candidature in the manner and within the time specified in rule 7, or(iii)who dies before the commencement of the poll, or(iv)who though not elected, does not forfeit his deposit under sub-rule (2), or(v)who is elected.shall be retained to the candidate, or in the event of his death to his legal representative as soon as may be after the publication of the result of the election.
