Section 31 in Arunachal Pradesh Municipal Election Rules, 2011
31. Allotment of symbols to candidates.
(1)List of symbols specified in Schedule -I, II and III of these rules shall be used in such election as are specifically provided under these rules.(2)Every nomination paper submitted under these rules shall contain a declaration(a)The particular symbol which the candidate has chosen for his/her first preference out of the list symbols prescribed under rule.(b)Candidate shall choose two other symbols out of that list for second and third preference respectively.(c)When more nomination paper than one delivered by candidate or on behalf of a candidate, the declaration to the symbol made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.(3)Reserved sumbols. - The list of symbols prescribed in this schedule I and II reserved for the candidates belonging to the recognized National Parties and the State/ regional Parties respectively.Provided that this reserved symbols shall be allotted only to the candidate formally sponsored by the respective political parties and that a candidate shall be deem to have been set up by a political party if:-(a)He/She has made a declaration to that effect in nomination paper.(b)He/She communicates in writing to the respective Returning Officer to that effect not later than the time fixed for scrutiny of nomination paper, and(c)The said communication is signed by the President, Secretary or any other office bearer authorized by the party to send such communication in advance to Returning Officer concerned and to the State Election Commissioner.(4)Choice of free Symbol by the candidate. - A candidate in a Municipal election from any Municipal ward shall give and order of preference of not more than three symbols specified in the Schedule-III.Not withstanding anything in the Rule 24, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule III, the District Municipal election Officer with the approval of State election Commission may for smooth conduct of election, by an order specify additional free symbols for allotment by the Returning Officer to each of the Candidate.Not withstanding anything in the sub-rule (1) of the Rule 31, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule I, the Municipal Election Officer with the approval of State Election Commission may for smooth conduct of election, by the order specify additional free symbols for allotment by the Returning Officer to each of the candidate.
