Section 20(5) in The Rajasthan Municipalities (Election) Rules, 1994
(5)The returning officer shall consider the choice of symbols expressed by the contesting candidates in their [nomination papers subject to any general or special directions issued in this behalf by the State Election Commission and shall] [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).]:(a)allot a different symbol to each contesting candidate in conformity, as far as practicable, with his choice; and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot (including computerized random draw) to which of such candidates the symbol will be allotted.
