Section 13 in The Sikh Gurdwaras Committee Election Rules, 1959
13. Assignment of symbol to candidates.
(1)If in any constituency the number of validly nominated candidate exceeds the number of seats to be filled, the returning officer shall, before preparing a list of valid nominations under rule 14, consider the choice as respects symbols expressed by candidates in the declarations referred to in sub-rule (2) of rule 6, delivered by them along with their nomination papers and shall, subject to any general or specified directions issued by the State Government in this behalf, assign a different symbol to each candidate in conformity, as far as practicable, with his choice. If more candidates than one indicate their preferences for the same symbol, the returning officer shall decide by lot to which of those candidates the symbol shall be assigned. The decision of the returning officer in assigning any symbol to a candidate under this rule shall be final.(2)In every case where a symbol has been assigned to a candidate under sub-rule (1), such candidate or his agent shall forthwith he informed of the symbol so assigned and be supplied with a specimen thereof by the returning officer.
