Section 13(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(3)If 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 Election Authority in that behalf, a distinctive symbol:Provided that a candidate set up by a National Party for the election of Chairperson of a Municipality/Nagar Panchayat shall choose and shall be allotted the symbol reserved for that party and no other symbol. A candidate set up by a State Party for the election of Chairperson of a Municipality/Nagar Panchayat shall choose and shall be allotted the symbol reserved for that party and no other symbol. A reserved symbol shall not be chosen by or allotted to any candidate other than a candidate set up a National Party for whom such symbol has been reserved or a candidate set up by a State Party for whom such symbol has been reserved in the State in which it is a State Party, even if no candidate has been set up by such National or State Party. A symbol once assigned to a candidate shall not be altered, after a list of contesting candidates is published.Explanation. - A candidate shall be deemed to be set up by a National party or State Party, if the Candidate has made a declaration to that effect in his nomination paper and the said candidate by a notice in writing to that effect has, not later than 3.00 P.M. on the last day of withdrawal of candidatures, been delivered to the Election Officer signed by the President, the Secretary or any other office, bearer authorised by the party to send such notice and the name and specimen signature of the President, Secretary or such other office bearer are communicated in advance to the Election Officer.
