Section 21 in The Sikh Gurdwaras Board Election Rules, 1959
21. Assignment of symbols 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 22, consider the choice as respects symbols expressed by candidates in the declarations referred to in sub-rule (2) of rule 14 delivered by them along with their nomination papers and shall, subject to any general or special directions issued by the [Chief Commissioner, Gurudwara Elections] [The words 'State Government' substituted by Central Government Notification dated 26.7.1978.] 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 preference for the same symbol, the returning officer shall decide by lot to which of these candidate 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 be informed of the symbol so assigned and be supplied with a specimen thereof by the returning officer.
