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State of Haryana - Section
Section 15 in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
15. Repeal and savings.
- The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 1996, are hereby repealed:Provided that any order made or action taken under the order so repealed shall be made or taken under the corresponding provisions of these orders.Form-ACommunication with regard to Authorised Persons to Intimate names of candidates set up by Recognised National or State Political Party or Registered Un-Registered Political Party[See paragraph 9]ToThe Returning Officer for the_______________________Panchayat Samiti/Zila Parishad.Subject: Elections to Member Panchayat Samiti or Zila Parishad ________________ -Allotment of Symbols-Authorisation of persons to intimate names of candidates.Sir,In pursuance of the Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2013, I hereby communicate that the following person(s) has/have been authorised by the party, which is National party/State party in the State of ____________Registered but Un-recognised party to intimate the names of the candidates proposed to be set up by the party at the election cited above.| Name of person authorised to send notice | Name of office held in the party | Name of Panchayat Samiti or Zila Parishad and it's Ward No. inrespect of which he has been authorised. |
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