Section 20(2) in Haryana Municipal Corporation Election Rules, 1994
(2)In such ward every nomination paper delivered under rule 24 shall also contain a declarations specifying the particular symbol which the candidate has chosen for his first preference, out of the list of symbols for the time being in force under sub-rule (1) and also specifying two other symbols out of that list which he has chosen for his second and third preference respectively:Provided that the choice to the made by a candidate under this sub- rule shall be subject to such restrictions as the State Election Commissioner may think fit to impose in that behalf.
