Section 45(2) in Arunachal Pradesh Municipal Elections Act, 2009
(2)For the purpose of election to the Municipalities in Arunachal Pradesh, the National Parties and State Parties for the Arunachal Pradesh, as are recognized for the time being by the Election Commission of India in the State of Arunachal Pradesh, shall be recognized as such by the State Election Commission. The Commission shall also adopt free symbols as have been notified by the Election Commission of India for the time being in respect of elections of Lok Sabha/Legislative Assembly in the State of Arunachal Pradesh. The commissioner shall recognize the parties and adopt symbols subject to the following conditions, namely :(a)The National Parties and the State parties recognized by the Election Commission of India shall be recognized under the very same name by the Commission.(b)The National Parties and the State Parties recognized by the Election Commission of India shall use only those very symbols which are reserved for them by the Election Commission of India and not any other symbol.(c)The facsimiles of the symbols thus allowed shall not be different from the facsimiles prescribed and recognized by the Election Commission of India.Provided that such a political party can set up only one candidate per ward.Provided further that ticket issued earlier shall prevail unless it is specifically rescinded, revoked, cancelled or withdrawn by such a political party before the commencement of scrutiny of nomination papers.
