Section 10 in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
10. Concession to candidates set up by a State party recognised for the States/Union Territories other than the State of Haryana.
- If a political party which is recognised as a State party, in the State or Union Territory other than the State of Haryana, sets up a candidate at an election in a ward in any Panchayat Samiti or Zila Parishad in the State of Haryana, then such candidate may, to the exclusion of all other candidates in the ward, be allotted the symbol reserved for that party in the States or Union Territories in which it is a recognised State party, on the fulfilment of each of the following conditions, namely :-(a)that an application is made to the State Election Commission by the said party for exclusive allotment of that symbol to the candidate set up by it, not later than the third day after the publication in the Official Gazette of the notification calling the election;(b)that the said candidate has made a declaration in his nomination paper that he has been set up by that party at the election and that the party has also fulfilled the requirements of clauses (b), (c), (d), (e) and (f) of paragraph 9 read with paragraph 11 in respect of such candidate ; and(c)that in the opinion of the State Election Commission there is no reasonable ground for refusing the application for such allotment:Provided that nothing contained in this paragraph shall apply to a candidate set up by the State party recognised for other State or Union Territory at an election in any ward of the Panchayat Samiti or Zila Parishad where the same symbol is already reserved for State party recognised for the State of Haryana.Provided further that, if the symbol reserved for the said State party recognised for other State/ Union Territory by the Election Commission of India, is not available in the list of free symbols published by the State Election Commission, the party concerned shall make available the sketch/drawing, of symbol alongwith application to be submitted under sub para (a) of this paragraph.
