Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 33 in Haryana Panchayati Raj Election Rules, 1994

33. Symbols for elections.

(1)Where a poll becomes necessary the Returning Officer (Panchayat) shall assign to each candidate anyone of the symbols determined by the State Election Commissioner in the manner prescribed by him.
(2)A list of symbols shall be published by the State Election Commissioner in the Official Gazette and he may in the like manner add to or vary such list.
(3)The allotment by Returning Officer (Panchayat) of any symbol to a candidate shall be final.
(4)Every candidate or his election agent shall be informed of the symbol allotted to the candidate.