Section 21 in Assam Panchayat (Constitution) Rules, 1995
21. Choice of Symbols.
(1)The list of symbols prescribed in this beha1f in Schedule- I of these rules shall be used in such election as for which it is specifically provided under these rules.(2)Every nomination paper submitted under these rules shall contain a declaration specifying(a)the particular symbol which the candidate has chosen for his first preference out of the list of symbols prescribed under sub-rule (1);(b)two other symbols out of that list which he has chosen for his second and third preferences respectively:Provided that the choice to be made by a candidate shall be subject to such restriction as the Deputy Commissioner or the Sub-Divisional Officer as the case may be, may think fit to impose in this regard; and(c)when more nomination papers than one are delivered by or on behalf of a candidate, the declaration to the symbols made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.(3)The list of symbols prescribed in this behalf in Schedule 1 (A) and 1(8) shall be reserved for the candidates belonging to the recognised National Parties and the State Regional Parties respectively:Provided that these reserved symbols shall be allotted only to the candidate formally sponsored by the respective political parties and that a candidate shall be deemed to have been set up by a political party if(a)he has made a declaration to that effect in his nomination paper;(b)he communicates in writing to the respective Deputy Commissioner or Sub-Divisional Officer to the 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 officer bearer of the party and the President, Secretary or such other office bearer is authorised by the party to send such communication in advance to the Deputy Commissioner or the Sub-Divisional Officer concerned and to the Election Commission.
