Section 20(4) in The Rajasthan Municipalities (Election) Rules, 1994
(4)[Subject to any general or special direction issued by the State Election Commission under sub-rule (1) of this rule, where more nomination papers] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] than one are delivered on behalf of a candidate, the choice of symbols made in the nomination paper first delivered, and no other choice of symbols, shall be taken into consideration even if that nomination paper has been rejected.
