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] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(i) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

(i)the symbols shall be allotted to the contesting candidates in the election to the offices of Panches and Sarpanches of the Gram Panchayats, seriatim-wise from the list of free symbols notified by the State Election Commission for the Panches and Sarpanches, as the case may be, in the order in which the names of the candidate has been given in the list of contesting candidates prepared in Hindi in alphabetical order of Devnagri Script on the last day of withdrawal of nomination papers by the Returning Officer, even if the contesting candidates agree among themselves upon their choices of some other symbols.