Section 3(3) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(3)Every such application shall contain the following particulars, namely :-(i)the name of the association or body or political party;(ii)location of its head office;(iii)the address to which letters and other communications meant for it should be sent;(iv)the names of its president, secretary, treasurer and other office-bearers;(v)the numerical strength of its members, and if there are categories of its members, the numerical strength in each category;(vi)whether it has any local units; if so, at what levels;(vii)whether it is represented by any office-bearers or members in any of the local bodies in the State, if so, their number and particulars relating to the office they are holding and name of the local body concerned;(viii)whether it has already registered itself as a political party with the Election Commission of India, as if so, whether it is recognised as a National Party or a State Party;
