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State of Madhya Pradesh - Section

Section 19 in The M.P. Farmers' Organisation Election Rules, 1999

19. Publication of list of contesting candidates.

(1)Two days after scrutiny of the nominations, the Election Officer shall prepare in Hindi language a list in Form 8 for Water Users' Association, and on the same day in Form 25 for Distributory Committee and in Form 35 for Project Committee of persons whose nominations have not been rejected and who have not withdrawn their candidature and publish it on the notice board of his office.
(2)The list shall contain the names of the candidates in alphabetical order in Hindi and shall describe them as in their nomination paper and if poll is found to be necessary it shall also specify the distinctive symbols allotted to them under sub-rule (3).
(3)In a poll is found to be necessary, the Election Officer shall assign to each candidate subject to such directions as may be issued by the Divisional Election Authority in that behalf, a distinctive symbol.
(4)In every case where a symbol is assigned to a candidate under sub-rule (3) such candidate or his election agent shall be informed forthwith regarding the symbol so assigned and be supplied with a specimen thereof by the Election Officer.