Section 20 in The Rajasthan Municipalities (Election) Rules, 1994
20. Symbols of contesting candidates.
(1)The State Election Commission shall, by notification in the Official Gazette, specify the symbols that may be chosen by candidates at elections to the municipality and the restrictions to which their choice shall be subject to.(2)The day immediately following the last date for withdrawal of the candidates, the returning officer shall proceed to allot symbols to the contesting candidates in the following manner.(3)For the candidates set up by a party which is a recognized party in the State under the Election Symbols (Reservation and Allotment) Order, 1968, reserved for that party under the said order :Provided that such a political party can set up only one candidate per ward.[X X X] [Explanation Deleted 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).](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.(5)The returning officer shall consider the choice of symbols expressed by the contesting candidates in their [nomination papers subject to any general or special directions issued in this behalf by the State Election Commission and shall] [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).]:(a)allot a different symbol to each contesting candidate in conformity, as far as practicable, with his choice; and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot (including computerized random draw) to which of such candidates the symbol will be allotted.(6)The allotment by the returning officer of any symbol to a candidate shall be final except where it is inconsistent with any directions issued by the State Election Commission in this behalf in which case the State Election Commission may~revise the allotment in such manner as it thinks fit.
