Kurian Joseph, J. - (1.) Leave granted.
(2.) Whether deposit of security along with the presentation of an election petition is to be made by way of payment before the Specified Officer or whether it is sufficient to deposit the amount in the name of the Specified Officer in the Bank, is the question arising for consideration in this case.
(3.) The appellant filed an election petition under Section 122 of the Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 before the Specified Officer/Presiding Officer, Collector, Rewa.;