Section 15 in Election Symbols (Reservation and Allotment) Order, 1968
15. Power of Commission in relation to splinter groups or rival sections of a recognised political party.
- When the Commission is satisfied on information in its possession that there are rival sections or groups of a recognised political party each of whom claims to be that party, the Commission may, after taking into account all the available facts and circumstances of the case and hearing such representatives of the sections or groups and other persons as desire to be heard, decide that one such rival section or group or none of such rival sections or groups is that recognised political party and the decision of the Commission shall be binding on all such rival sections or groups.
