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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in Haryana Municipal Corporation Election Rules, 1994

(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.