Section 6A in Election Symbols (Reservation and Allotment) Order, 1968
6A. [ Conditions for recognition as a State Party. [Substituted by Notification No. 56/20 05 /Judl.iii, dated 14.05.2005.]
- A political party shall be eligible for recognition as a State party in a State, if, and only if, any of the following conditions is fulfilled:(i)At the last general election to the Legislative Assembly of the State, the candidates set up by the party have secured not less than six percent of the total valid votes polled in the State; and, in addition, the party has returned at least two members to the Legislative Assembly of that State at such general election; or(ii)At the last general election to the House of the People from that State, the candidates set up by the party have secured not less than six percent of the total valid votes polled in the State; and, in addition, the party has returned at least one member to the House of the People from that State at such general election; or(iii)At the last general election to the Legislative Assembly of the State, the party has won at least three percent of the total number of seats in the Legislative Assembly, (any fraction exceeding half being counted as one), or at least three seats in the Assembly, whichever is more; or(iv)At the last general election to the House of the People from the State, the party has returned at least one member to the House of the People for every 25 members or any fraction thereof allotted to that State;] or(v)[ At the last general election to the House of the People from the State, or at the last general election to the Legislative Assembly of the State, the candidates set up by the Party have secured not less than eight percent of the total valid votes polled in the State.] [Inserted by Notification No. 56/2011/PPS-II, dated 16.09.2011.]
