Section 13 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
13.
(1)On the expiry of the time allowed for withdrawal of candidature under Rule 12(1) the Election Officer shall prepare a list in Form-IV of persons whose nominations have not been rejected and who have not withdrawn their candidature which may be called as list of contesting candidates and publish it on the notice board of the Municipal Office forth-with whether or not it is a public holiday and in any case atleast twelve days before the date fixed for the election.(2)The names of the candidates shall be arranged with reference to surnames of the candidates in alphabetical order in Telugu. Where there is no surname, the proper name shall be taken into consideration and when the initials only precede the proper name, the initials have to be ignored while arranging the names in the list of contesting candidates. If a poll is found to be necessary, the Election Officer shall also specify the distinctive symbols assigned to them under sub-rule (3):Provided that if two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner. The names of such candidates should be arranged in the order in which their nominations were received by the Election Officer.(3)If a poll is found to be necessary the Election Officer shall assign to each candidate, subject to such directions as may be issued by the Election Authority in that behalf, a distinctive symbol:Provided that a candidate set up by a National Party for the election of Chairperson of a Municipality/Nagar Panchayat shall choose and shall be allotted the symbol reserved for that party and no other symbol. A candidate set up by a State Party for the election of Chairperson of a Municipality/Nagar Panchayat shall choose and shall be allotted the symbol reserved for that party and no other symbol. A reserved symbol shall not be chosen by or allotted to any candidate other than a candidate set up a National Party for whom such symbol has been reserved or a candidate set up by a State Party for whom such symbol has been reserved in the State in which it is a State Party, even if no candidate has been set up by such National or State Party. A symbol once assigned to a candidate shall not be altered, after a list of contesting candidates is published.Explanation. - A candidate shall be deemed to be set up by a National party or State Party, if the Candidate has made a declaration to that effect in his nomination paper and the said candidate by a notice in writing to that effect has, not later than 3.00 P.M. on the last day of withdrawal of candidatures, been delivered to the Election Officer signed by the President, the Secretary or any other office, bearer authorised by the party to send such notice and the name and specimen signature of the President, Secretary or such other office bearer are communicated in advance to the Election Officer.(4)In every case where a symbol has been assigned to a candidate under sub-rule (3) such candidate or his election agent shall forthwith be informed of the symbol be assigned and be supplied with a specimen thereof by the Election Officer.
