Section 21(2) in Assam Panchayat (Constitution) Rules, 1995
(2)Every nomination paper submitted under these rules shall contain a declaration specifying(a)the particular symbol which the candidate has chosen for his first preference out of the list of symbols prescribed under sub-rule (1);(b)two other symbols out of that list which he has chosen for his second and third preferences respectively:Provided that the choice to be made by a candidate shall be subject to such restriction as the Deputy Commissioner or the Sub-Divisional Officer as the case may be, may think fit to impose in this regard; and(c)when more nomination papers than one are delivered by or on behalf of a candidate, the declaration to the symbols made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.
