Section 21 in The Rajasthan Municipalities (Election) Rules, 1994
21. List of contesting candidates.
(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).].(2)The name of every candidate shall be shown in said list as it appears in his nomination paper.(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their father's name or in some other manner as the returning officer deems fit.(4)The returning officer shall, as soon as practicable, supply a copy of the list of contesting candidates to each such candidate or his election agent.(5)The returning officer shall, as soon as possible, cause the list of contesting candidates to be displayed in his office, the offices of the assistant returning officers, the municipality and such other [places as he may deem fit] [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).].
