Section 7 in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
7. Choice of symbols by candidates of National and State parties and allotment thereof.
(1)A candidate, set up by a National Party at any election in any ward of Panchayat Samiti or Zila Parishad, shall be allotted the symbol reserved for that party and no other symbol.(2)A candidate, set up by a State party at an election in any ward of the Panchayat Samiti or Zila Parishad, shall be allotted the symbol reserved for that party in the State of Haryana and no other symbol.(3)A reserved symbol shall not be chosen by, or allotted to, any candidate in any ward of Panchayat Samiti or Zila Parishad other than a candidate set up by a National party for whom such symbol, has been reserved or a candidate set up by a State party in the State of Haryana for whom such symbol has been reserved in the State of Haryana even if no candidate has been set up by such National or State party in that ward.
