Section 22(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(1)The Returning Officer shall specify the symbols that may be chosen by the candidates at the election from among those specified by the SCEA but he shall not allot any symbols which are associated with recognized political parties. (2)Where at any such election, more than one nomination papers are delivered by or on behalf of a candidate, the declarations as to symbols made the nomination paper first delivered and no other declarations, as symbols, shall be taken into consideration under sub-rule (3) of rule 28, even if that nomination paper has been rejected.
