Section 21(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)Immediately after the allotment of symbols to contesting candidates is over, the returning officer shall prepare in Form 6 a list of contesting candidates, [X X X] [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).] in Hindi in Devnagri Script, giving the names of [all the contesting candidates and] [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).] the symbols allotted to them.[Provided that for the purpose of listing the names, the candidates shall be classified in two categories, namely, (i) candidates set up by recognised political parties and (ii) other candidates and shall be arranged in that order, Further the names of candidates in each category shall be arranged in Hindi alphabetical order] [Added 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).].
