Section 31(3) in Arunachal Pradesh Municipal Election Rules, 2011
(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.
