Section 13 in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
13. Power of State Election Commission to debar the contesting candidate or to withdraw the reserved symbol of a recognized political party for its failure to observe Model Code of Conduct or to follow lawful directions and instructions of the State Election Commission.
- Notwithstanding anything contained in this Order, if the State Election Commission is satisfied on information in its possession that a recognized political party under the provisions of this Order, has failed or has refused or is refusing or has shown or is showing defiance by its conduct or otherwise(a)to observe the provisions of the "Model Code of Conduct for Guidance of Political parties and candidates" as issued by the State Election Commission or as amended by it from time to time, or(b)to follow or carry out the lawful directions and instructions of the State Election Commission given from time to time with a view to furthering the conduct of free, fair and peaceful elections of safeguarding the interests of the general public and the electorate in particular, the State Election Commission may, after taking into account all the available facts and circumstances of the case and after giving the party a reasonable opportunity of showing cause in relation to the action proposed to be taken against it, either debar the contesting candidate or to withdraw the reserved symbol of such party for such period as the State Election Commission may deem appropriate.Provided that if a symbol of a contesting candidate set up by a political party has been withdrawn, he can contest election on a free symbol.
