Section 25(8) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(8)(i)The nomination paper submitted by an independent candidate shall contain the name of the symbol, which such candidate proposes to adopt from among the symbols specified in Appendix :Provided that the Election Commission may issue directions to the Election Officer of the Municipalities sufficient before the date of presentation of nomination papers in the matters of giving preference of allotment of symbols out of those specified in the Appendix or any other symbol to a candidate set up by a political party which is a State party or a candidate of the registered unrecognised political parties in accordance with the provisions contained in the Election Symbols (Reservation and Allotment) Order, 1968.(ii)Where more than one contesting independent candidates have indicated their choice for the same symbol, the Election Officer shall with due regard to the order of nomination papers received by him, allot the symbol, and any such candidate who dose not get the symbol of his choice, shall be allotted with another symbol specified in the said Appendix as may be decided by the Election Officer with due consideration of the choice of the candidate.(iii)The decision of the Election Officer in allotment of symbols under this sub-rule subject to directions of Election Commission shall be final.
