Section 50 in The Bihar Municipal Election Rules, 2007
50. Preparation and publication of the list of contesting candidates.
(1)If in any ward the number of validly nominated candidates exceeds the number of seats to be filled, the Returning Officer shall, subject to any general or special direction issued in this behalf by the State Election Commission in the regard assign a distinctive symbol to each candidate. Subject to any general or special direction of the State Election Commission and provision of sub-rule (2) the decision of the Returning Officer in assigning any symbol to a candidate under this sub-rule shall be final.(2)In every case where a symbol has been assigned to a candidate under sub-rule (1), such candidate or his election agent shall forthwith be informed in writing of the symbol so assigned and be supplied with a specimen thereof by the Returning Officer and a symbol once assigned to a candidate shall not be changed except with the prior approval of the State Election Commission.(3)The list of contesting candidates shall be prepared in Form -14(b) and the Returning Officer shall immediately after its preparation cause a copy of the list so prepared to be affixed in some conspicuous place in his office as well as the main office of the municipality.
