Section 20 in Haryana Municipal Corporation Election Rules, 1994
20. Notification of symbols.
(1)The State Election Commissioner shall by notification in the Official Gazette, publish list of symbols along with the restrictions, if any, subject to which those may be chosen by the candidates at the election and may, in the like manner, add to or vary such list.(2)In such ward every nomination paper delivered under rule 24 shall also contain a declarations specifying the particular symbol which the candidate has chosen for his first preference, out of the list of symbols for the time being in force under sub-rule (1) and also specifying two other symbols out of that list which he has chosen for his second and third preference respectively:Provided that the choice to the made by a candidate under this sub- rule shall be subject to such restrictions as the State Election Commissioner may think fit to impose in that behalf.
