Section 10(1) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(1)Allotment of symbols to other candidates i.e. independent candidates and candidates not set-up by the Political Parties in the elections not held on party basis to the offices of Panches and Sarpanches of the Gram Panchayats. -(i)the symbols shall be allotted to the contesting candidates in the election to the offices of Panches and Sarpanches of the Gram Panchayats, seriatim-wise from the list of free symbols notified by the State Election Commission for the Panches and Sarpanches, as the case may be, in the order in which the names of the candidate has been given in the list of contesting candidates prepared in Hindi in alphabetical order of Devnagri Script on the last day of withdrawal of nomination papers by the Returning Officer, even if the contesting candidates agree among themselves upon their choices of some other symbols.(ii)No candidate will ask for any symbol which is not notified by the State Election Commission for election to that office. In case any symbol which is not notified by the State Election Commission for election to that office is asked for by any candidate, the same shall be ignored.(iii)Each candidate or his election agent shall be intimated the symbol allotted to him in writing, and his signature shall be obtained in token of having received that intimation. He shall also be given specimen copy of that symbol, along with the said intimation.
