Section 202 in Andhra Pradesh Panchayat Raj Act, 1994
202. [ Symbols for elections under the Act. [Substituted by Act No. 22 of 2006, dated 19.4.2006.]
- The State Election Commission shall by notification, specify the symbols that may be chosen by candidates contesting any election under this Act and the restrictions to which their choice shall be subject:Provided that the State Election Commission shall not in the case of elections to gram panchayats allot to any contesting candidate any symbol reserved for a recognised political party or a registered political party but in the case of elections to [Mandal Praja Parishads] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.], the State Election Commission shall allot symbols including the symbols reserved for a recognised political party, or, as the case may be symbols if any, reserved for a registered political party where any candidate is set up by such political party.]
