Section 9 in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
9. When a candidate shall be deemed to be set up by a political party.
- For the purposes of this order, a candidate shall be deemed to be set up by a political party in any ward of the Panchayat Samiti or Zila Parishad, if, and only if, -(a)the candidate has enclosed a declaration to that effect along with the nomination paper;(b)the candidate is a member of that political party and his name is borne on the rolls of members of the party;(c)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 of the ward;(d)the said notice in Form B is signed by the President, the Secretary or any other office bearer of the party, and the President, Secretary or such other office bearer sending the notice has been authorised by the party to send such notice;(e)the name and specimen signature of such authorised person are communicated by the party, in Form A, to the Returning Officer of the Panchayat Samiti or Zila Parishad not later than 3.00 P.M. on the last date for making nominations; and(f)Forms A and B are signed, in ink only, by the said office bearer or person authorised by the party:Provided that no facsimile signature or signature by means of rubber stamp, etc. of any such office bearer shall be accepted and no form transmitted by fax shall be accepted.
