Section 30 in Haryana Municipal Corporation Election Rules, 1994
30. Assignment of Symbols to candidates.
(1)If in any ward a poll becomes necessary, under rule 32, the Returning Officer shall before preparing a list of contesting candidates under rule 31, consider the choice of symbols expressed by the contesting candidates in their nomination papers and shall, subject to any general or special directions issued in this behalf by the State Election Commissioner, assign a different symbol to each contesting candidate in conFormity, as far as practicable, with his or her choice. If more contesting candidates than one have indicated their preference for the same symbol, the Returning Officer shall decide by lot to which of such candidates the symbol will be assigned.(2)The assignment by the Returning Officer of any symbol to a candidate shall be final except where it is inconsistent with any directions, issued by the State Election Commissioner in which case the State Election Commissioner may revise the assignment in such manner as it thinks fit.(3)Every candidate or his or her agent shall forthwith be inFormed of the symbol assigned to him or her and be supplied with a specimen thereof by the Returning Officer.
