Section 31(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)A candidate shall be deemed to be set-up by a recognised political party if and only if-(i)the candidate has made a declaration to that effect in his nomination paper; and(ii)a notice in writing to that effect has been delivered in Form 8, not later than 3.00 p.m. on the last day of withdrawal of candidature to the Returning Officer under the intimation to the District Election Officer; and(iii)the said notice is signed by an office-bearer of the District unit of the party authorised by the State Unit of the party to do so; and(iv)the name and specimen signature of such authorised office-bearer are communicated to the Returning Officer in Form 9 under intimation to the District Election Officer.[(2-A) If any condition of sub-rule (2) has not been fulfilled, the candidate shall be deemed not to have been set up by a recognised political party and the symbol reserved for such party shall not be allotted to him.] [Inserted by Notification No. 53-XVIII-III-95, dated 18-10-1995.]
