Section 31 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
31. Preparation of list of contesting candidate.
(1)Immediately after expiry of the period within which candidatures may be withdrawn under sub-rule (1) of rule 30, the returning officer shall prepare and publish in Form '10' a list of contesting candidate, that is to say candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the specified period.(2)The said list shall, subject to the provisions of sub-rule (1) contain the names addresses of the contesting candidates in Hindi as given in the nomination papers and the symbol allotted to each one of them. The names shall be arranged in the said list in the order of the receipt of the nomination papers.(3)Where a poll becomes necessary, the returning officer shall consider the choice of symbols expressed by the contesting candidates in their nomination papers and subject to any general or special directions issued in this behalf by the Director:(a)allot different symbols to each contesting candidate as far as practicable, of his choice; and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot to which candidates the symbol will be allotted.(4)The allotment by the returning officer of any symbol to a candidate shall be final.(5)Every candidate shall forthwith be informed of the symbol allotted to him and be supplied with a specimen thereof by the returning officer.
