Section 24 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
24. Publication of list of contesting candidates.
(1)On expiry of the period within which candidatures may be withdrawn under sub-rule (1) of rule 23, the Returning Officer shall prepare and publish in Form 'B' a list of the contesting candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period.(2)The said list shall, subject to the provisions of sub-rule (4), contain the names in alphabetical order alongwith the addresses of the contesting candidates as given in the nomination papers.(3)The list of contesting candidates shall be prepared in English, Konkani and Marathi languages.(4)The alphabetical order referred to in sub-rule (2) shall be determined with reference to the surnames in respect of the candidates having surnames, and in other cases the names of the candidates.(5)Where a poll becomes necessary, the Returning Officer shall consider the choice of symbols expressed by the contesting candidates in their nomination papers and shall, subject to any general or special directions issued in this behalf by the Registrar,-(a)allot different symbol to each contesting candidate in conformity, as far as possible, with his choice; and(b)if more than one contesting candidate have indicated their preference for the same symbol, decide by drawing lots to which of such candidate the symbol shall be allotted.(6)The allotment by the Returning Officer of any symbol to a candidate shall be final.(7)Every candidate shall forthwith be informed of the symbol allotted to him and shall be supplied with a specimen thereof by the Returning Officer.
