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State of Goa - Section

Section 30 in The Corporation of the City of Panaji (Election) Rules, 2004

30. Whistle:

Provided that, where the number of candidates contesting the election exceeds the number of symbols indicated in this rule, the Returning Officer may assign any other symbol except symbols of recognized national parties as declared by the Election Commission of India, and symbols not being depiction of birds and animals, to any candidate to whom no symbol has been assigned.
(2)The Returning Officer shall assign to each candidate one symbol in the order of symbols mentioned in the Schedule to sub-rule (1) and after arranging the names of the final list of candidates in alphabetical order in Roman script as required under sub-rule (3).
(3)The Returning Officer shall thereafter publish a list of contesting candidates. Such list shall be in Form V and shall contain the names in alphabetical order determined with reference to the surnames of the candidates having surnames, and the names proper, of other Candidates, and their addresses as given in the nomination papers.