Section 19 in The Jammu and Kashmir Panchayati Raj Rules, 1996
19. Allotment of symbols.
(1)If in any constituency a pool becomes necessary, the Returning Officer shall simultaneously with the preparation of the list of contesting candidates consider the choice in respect of symbols indicated by the contesting candidates in their nomination papers and shall subject to any general or special direction issued in this behalf by the Election Authority,-(a)allot a separate symbol to each contesting candidate in conformity as far as practicable with his choice ; and(b)if more than one contesting candidate have indicated their preference for the same symbol decide by lot to which candidate such symbol will be allotted.(2)The allotment by the Returning Officer of any symbol to a candidate shall be final unless it is inconsistent with any directions issued by the Election Authority in this behalf in which case the Election Authority may revise the allotment in such manner as it thinks fit.(3)Every candidate shall forthwith be informed of the symbol allotted to the candidate and be supplied with a specimen thereof by the Returning Officer.
