Section 17 in Election Symbols (Reservation and Allotment) Order, 1968
17. Notification containing lists of political parties and symbols.
(1)The Commission shall by one or more notifications in the Gazette of India publish lists specifying-(a)the National Parties and the symbols respectively reserved for them;(b)the State Parties, the State or States in which they are State Parties and the symbols respectively reserved for them in such State or States;(bb)[ xxxxxxxxx] [Deleted by Notification No.56/2000/Judl.iii, dated 1.12.2000.](c)[ the un-recognised political parties and the addresses of their headquarters registered with the Commission;] [Substituted by Notification No.56/2000/Judl.iii, dated 1.12.2000.] and(d)[ the free symbols for each State and Union Territory.] [substituted by Notification No.56/2000/Judl.iii, dated 8.06.1999.](2)Every such list shall, as far as possible, be kept up-to-date.
