Section 41(30) in The Chhattisgarh Co-operative Societies Rules, 1962
(30)Ring.(f)If the list of the symbols in clause (e) is exhausted, the Returning Officer may in his discretion allot to the candidate concerned any symbol other than those specified in the list:Provided that no symbol allotted to any political party of the State by the Election Commissioner shall be allotted to any candidate;(g)[ The symbols allotted to the contesting candidates of any group shall be printed on the ballot papers, meant for the group. The ballot paper shall show only the name of office for which the vote is being cast [the names] [Substituted by Notification No. F-5-16-78-I-XV, dated 13-12-1978.] and the symbols of contesting candidates in the group in the same serial order as displayed in Form I by the Returning Officer on the notice board of the Society under clause (j) of sub-rule (14) of Rule 41;(h)The list of names of the contesting candidates for any group and the symbols allotted to each of them in the same serial order as mentioned in clause (g) of Rule 14 shall be displayed before the ballot box kept for casting of votes of the group concerned. Such list shall also be displayed on the gate of the Polling Booth and a copy thereof shall be given to each of the contesting candidates;](i)The allotment of any symbol by the Returning Officer to a candidate shall be final;(j)The Returning Officer shall immediately after preparation of the list of contesting candidates cause to be displayed a copy thereof on the notice board of the society and shall also supply a copy thereof each of the contesting candidates.]
