Section 8 in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
8. When a candidate shall be deemed to be set-up by a Political Party.
- For the purpose of this Order, a candidate shall be deemed to be set up by a political party if, and only if :(1)The candidate has made the prescribed declaration to this effect in his nomination paper in the case of elections to Municipal Committees, Municipal Councils and Municipal Corporations;(2)The candidates has enclosed a declaration to the effect that he has been set-up as a candidate by a political party along with his nomination paper in the case of elections to the Gram Panchayats, Panchayat Samities and Zila Parishads;(3)The candidate is a member of the political party and his name is borne on the roll of members of the party;(4)A notice by the political party in writing in Form B to that effect has, not later than 3.00 p.m. on the last date for making nominations been delivered to the Returning Officer;(5)The said notice in Form B is signed by the President, the Secretary or any other office-brear of the party and the President, Secretary or such other office-brear sending the notice has been authorised by the party to send such notice;(6)The name and specimen signature of such authorised person are communicated by the party in Form A to the Returning Officer of the constituency and to the State Election Commissioner not later than 3.00 p.m. on the last date for making nominations; and(7)Forms A & B are signed in ink only, by the said office-brear or person authorised by the party :Provided that no facsimile signature by means of rubber stamp, etc. of any such office-brear or authorised person shall be accepted and no form transmitted by fax shall be accepted.
