Section 7(1) in Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006
(1)In an election held on party-basis, a candidate set up by a recognised political party shall choose, and shall be allotted, the symbol reserved for that party and no other symbol:Provided that when there are conflicting claims for any such reserved symbol due to defect of substantial character either in the nomination paper or in Form B or Form C filed, none of the claimants shall be allotted that reserved symbol and all the claimants shall be treated as independent candidates and allotted the free symbols left after allotting to all other candidates in that election:Provided further that no reserved symbol shall be sought or allotted in an Election, to any candidate other than a candidate set up by a recognised political party to which that symbol has been reserved, even if no candidate has been set tip by that recognised political party in that election.
