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State of Goa - Section

Section 21 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

21. Preparation and displaying of list of contesting candidates.

(1)The Returning Officer shall supply to each candidate or his election agent:-
(a)A copy of the list of contesting candidates, and
(b)Specimen of the picture of the symbol allotted.
(2)Immediately after the expiry of the time fixed under sub-rule (1) of rule 18, the Returning Officer shall for each Panchayat or Constituency and also for each ward cause to be prepared, a list of contesting candidates in Form No. 5 arranging the names in the alphabetical order in Roman and Devnagri script as appearing in Form No. 4 alongwith the symbol assigned to them in the manner specified under rule 20 and display the list on the notice board in the Office of the Panchayat, Office of Chief Executive Officer and in the Office of the Returning Officer.
(3)On the day of poll, a copy of list of contesting candidates shall be pasted outside the polling stations for the guidance of voters before the polling commences.