Section 7 in Orissa Zilla Parishad Election Rules, 1994
7. Election Symbol.
(1)The symbols to be used by the candidate at the election of the Members of the Parishad shall be such as may be notified by the Commissioner from time to time.(2)Notwithstanding anything contained in Sub-rule (1), when a candidate contest the election to the office of the Members of the Parishad on Political Party basis, he shall use only the symbol of that Political Party and no other symbol.(3)Within seven days of the issue of notification under Sub-rule (1) of Rule 4, the Political Parties shall, in writing, inform the Commissioner [in form No. 17] [Inserted by O.G.E. No. 1265 of 1995.] designation of the person(s) authorised by them to sponsor candidates for the purpose of contesting the election under these rules and shall also furnish him the specimen signature of the person so authorised.(4)Upon receipt of the particulars under Sub-rule (3), the Commissioner shall communicate those to the Election Officers on or before the date appointed for scrutiny of nomination papers.
