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State of Haryana - Section
Section 13 in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
13. Transitional Provision.
- The reservation of symbols made for every recognised or registered political party, by the Commission immediately after the commencement of this order shall continue to be so, for a period of six months from the date of such commencement and if such party makes application to the Commission for its registration under the provisions of this Order within the period of six months till the disposal of such application by the Commission, and where no such application is made within the said period, the reservation of symbol already made shall cease.The applications of the orders issued by the Commission for elections of Gram Panchayats, Panchayat Samities Zila Parishads, Municipal Councils, Municipal Committees and Municipal Corporations vide No. SEC/E-III/1996/6818, dated 15h May, 1996 and No. SEC/ME/1996/6639, dated 14th May, 1996, as the case may be, are hereby repealed.Form-ACommunication with regard to authorised persons to intimate Names of Candidates set up by Recognised National or State Political Party or Registered Un-registered Political party(See paragraphs 8(3), (4), (5), (6) and (7) of the Election Symbols)(Registration of Political Parties and Allotment of Symbols) Order, 2004.ToThe Returning Officer for the_______________ Constituency.Subject :- General Elections to __________ from __________ (State/Union Territory) - Allotment of Symbols-Authorisation of persons to intimate names of candidates.Sir,In pursuance of paragraphs 8(3), (4), (5) (6) and (7) of the Election Symbols (Reservation and Allotment) Order, 2004, I hereby communicate that the following person(s) has/have been authorised by the party, which is National Party/State Party in the State of ___________/Registered Un-recognised Party to intimate the names of the candidates proposed to be set-up by the party at the election cited above.| Name of person authorised to send notice | Name of office held in the party | District(s)/area(s) constituency/constituenciesin respect of which he has been authorised |
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