Section 26 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
26. Preparation of list of contesting candidates.
(1)[On the day next succeeding the last date fixed under Rule 16 for withdrawal of [candidatures] [Substituted by G.N. of 11.5.1972.] the Returning Officer shall prepare and publish in Form III a list of contesting candidates, that it is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature [within the prescribed period.] [Inserted by G.N. of 29.7.1972.](2)The said list shall, subject to the provisions of sub-rule (3), contain the names in alphabetical order in the language in which the list of voters is prepared and the addresses of the contesting candidates as given in the nomination papers.(3)The list of contesting candidates referred to in sub-rule (1) shall contain the particulars set out in From III.(4)The alphabetical order referred to in sub-rule (2) shall be determined with reference to the surnames of the candidates having surnames, and the names proper of other 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-(a)allot a different symbol to each contesting candidate in continuity . as far as practicable, with his choice, and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot to which of such candidates the symbol will 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 by the symbol allotted to him and be supplied with a specimen thereof by the Returning Officer.]
