Section 35 in Tamil Nadu Panchayats (Elections) Rules, 1995
35. Assignment of symbols and publication of list of contesting candidates.
(1)After the expiry of the period within which candidature may be withdrawn, if a poll is found to be necessary, the Returning Officer shall, subject to such directions as may be issued by the State Election Commission in that behalf, assign a distinctive symbol to each contesting candidate within a reasonable time. Every candidate or his proposer may, thereafter, be informed of the symbol allotted to the candidate in such manner as the State Election Commission may direct and also be supplied with a specimen thereof.(2)The allotment by the Returning Officer of any symbol to a candidate shall be final except where it is inconsistent with any direction issued by State Election Commission under sub-rule (1). In such cases, the State Election Commission may, after examining all the facts, revise the allotment in such manner as it thinks fit.(3)Notwithstanding anything contained in sub-rule (1), the State Election Commission may, by order, rescind, revoke, amend or vary the direction issued under the said sub-rule for the assignment of symbols to the contesting candidates, at any stage before the date fixed for receipt of nominations.(4)The Returning Officer shall, then, complete the list of contesting candidates in Form 9 and publish -(i)in the case of election of members of District Panchayat or Panchayat Union Council at the offices of the Returning Officer, and the District Panchayat or the Panchayat Union and two or more conspicuous places which the Returning Officer considers necessary; and(ii)in the case of election of President and members of Village Panchayat, on the [Notice Board of the Village Panchayat] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.].(5)[ The list shall contain the names of the contesting candidates arranged and written in the order of Tamil alphabet in the case of election of members of District Panchayats or Panchayat Union Councils and in the order in which the symbols appear in the lists issued by the State Election Commission under sub-rule (1) of this rule in the case of election of Presidents and members of the Village Panchayat.] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]
