Section 31 in Haryana Municipal Corporation Election Rules, 1994
31. List of contesting candidates.
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under rule 29, the Returning Officer shall prepare in Hindi and in such other language or languages as may be prescribed by the State Election Commissioner a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates, and who have not withdrawn their candidature within the prescribed period and cause it to be posted at some conspicuous places in his office and at the Corporation office.(2)The said list shall contain the names in Hindi in alphabetical order and addresses of the contesting candidates as given in the nomination papers together with the symbols assigned to each candidate, if poll is necessary, under rule 33.
