Section 24(8) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(8)(i)The nomination paper submitted by an independent candidate shall contain the name of the symbol, which such candidate proposes to adopt from among the symbols specified in Appendix :Provided that the Election Commission may issue directions to the Election Officers of the Municipal Corporation sufficient time before the date of presentation of nomination papers in the matters of giving preference of allotment of symbols out of those specified in Appendix I or any other symbol to a candidate set up by a political party which is a State Party or a candidate of the registered unrecognized political parties in accordance with the provisions contained in the Election Symbols (Reservation and Allotment) Order, 1968;(ii)where more than one contesting independent candidate have indicated their choice for the same symbol, the Election Office shall, with due regard to the order of nomination papers received by him, allot the symbol and any such candidate who does not get the symbol of his choice, shall be allotted with another symbol specified in the said Appendix as may be decided by the Election Officer with due consideration of the choice of the candidate;(iii)the decision of the Election Officer in allotment of symbols under this Sub-rule subject to direction of Elections Commission shall be final.
