Section 9 in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
9. Substitution of a candidate by a Political Party.
- For the removal of any doubt, it is hereby clarified that a political party which has given a notice in Form B under paragraph 8 in favour of a candidate may give a revised notice in Form B in favour of another candidate :Provided that the revised notice in Form B therein that the earlier notice in Form B has been rescinded, reaches the Returning Officer, not later than 3.00 p.m. on the last date for making nominations, and the said revised notice in Form B is signed by the authorised person referred to in clause (6) of paragraph 8 :Provided further that in case more than one notice in Form B is received by the Returning Officer in respect of two or more candidates, and the political party fails to indicate in such notices in Form B that the earlier notice or notices in Form B has or have been rescinded, the Returning Officer shall accept the notice in Form B in respect of the candidate whose nomination paper was first delivered to him, and the remaining candidate or candidates in respect of whom also notice or notices on form B has or have been received by him, shall not be treated as candidates set-up by such political party.
