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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(4) in Arunachal Pradesh Municipal Election Rules, 2011

(4)Choice of free Symbol by the candidate. - A candidate in a Municipal election from any Municipal ward shall give and order of preference of not more than three symbols specified in the Schedule-III.Not withstanding anything in the Rule 24, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule III, the District Municipal election Officer with the approval of State election Commission may for smooth conduct of election, by an order specify additional free symbols for allotment by the Returning Officer to each of the Candidate.Not withstanding anything in the sub-rule (1) of the Rule 31, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule I, the Municipal Election Officer with the approval of State Election Commission may for smooth conduct of election, by the order specify additional free symbols for allotment by the Returning Officer to each of the candidate.