Section 33 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
33. Assignment of symbols and publication of list of contesting candidates.
(1)After the expiry of the period within which candidature may be withdrawn, if a poll is found to be necessary, the Returning Officer shall, subject to such directions as maybe issued by the State Election Commission in that behalf, assign a distinctive symbol to each contesting candidate. Every candidate or his proposer may, thereafter, be informed of the symbol allotted to the candidate in such manner as the State Election Commission may direct and also be supplied with a specimen thereof.(2)The allotment by the Returning Officer of any symbol to a candidate shall be final except where it is inconsistent with any direction issued by State Election Commission, under sub-rule (1). In such cases, the Stale Election Commission may after examining all the facts, revise the allotment in such manner as it thinks fit.(3)Notwithstanding anything contained in sub-rule (1), the State Election Commission may, by order, rescind, revoke, amend or vary the direction issued under the said sub-rule for the assignment of symbols to the contesting candidates, at any stage before the last date fixed for receipt of nominations.(4)[ The Returning Officer shall then complete the list of contesting candidates in Form 9 and publish the same at the office of the Town Panchayat or Municipality or Corporation, as the case may be. The list shall also be published in two or more conspicuous places in each ward in the respective Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case maybe, in the case of election of Chairman or Mayor and in the respective ward in the case of election of councillors.] [Inserted by G.O.(Ms.) No. 135, Dated 12.9.2011.]
