Section 14 in Orissa Zilla Parishad Election Rules, 1994
14. Assignment of symbol and withdrawal of candidature.
(1)The Election Officer shall, immediately after the scrutiny, prepare a list of the validly nominated candidates in Form No. 6 and arrange them in alphabetical order in Oriya.(2)At the time of preparing the list, the Election Officer shall allot symbols to each candidate from among those specified under Rule 7 :Provided that where the candidate contests the election in Political Party basis, the Election Officer shall allot to that candidate the symbol of the respective Political Party.(3)The symbol allotted to each candidate under Sub-rule (2) shall be indicated in the list in Form No. 7.(4)While allotting symbol of a Political Party to a contesting candidate, the Election Officer shall take into account the recommendation of the Political Party concerned in favour of the particular candidate and the communication received from the Commissioner under Sub-rule (4) of Rule 7.(5)A copy of the list of the validly nominated candidates shall be published in the notice board of the Samiti concerned in Form No. 8 at least [three weeks] [Inserted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] before the date fixed for Election.(6)A validly nominated candidate may withdraw his candidature by presenting an application in Form No. 9, personally to the Election Officer within forty-eight hours after the list of validly nominated candidates has been published under Sub-rule (5).[......Provided that the Election Officer shall verify the signature of the candidate before allowing the candidature to be withdrawn.] [Inserted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).](7)Immediately after the withdrawal of nomination under Sub-rule (6) the Election Officer shall publish the final list of contesting candidates in Form No. 8 at least [two weeks] [Substituted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] before the date of poll.(8)If there were only two contesting candidates including the person withdrawing his candidature under Sub-rule (6) the other candidate shall be declared duly elected in Form No. 5.(9)The Election Officer shall proceed with election if, upon withdrawal of candidature under Sub-rule (6) the number of validly nominated candidates exceeds one.Part-IV Polling Arrangements
