Section 23 in Gujarat Metropolitan Planning Committees Rules, 2016
23. Withdrawal of Candidature.
(1)Any candidate may withdraw his candidature by giving a notice in writing, subscribed in FORM-II-D and delivered by him, to the Returning Officer,-(a)on the day immediately following the day after the expiry of the period referred to in sub-rule (2) of Rule 14, where no appeal is presented under Rule 22; or(b)on the day next following the day on which the decision of the Returning Officer is given, where such appeal is preferred.(2)The notice shall be delivered to the Returning Officer before 3.00 O'clock in the afternoon on the last date fixed under Rule 14 for withdrawal of candidature.(3)Notice may be given either by the candidate in person or by his proposer.(4)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.(5)The Returning Officer shall, on being satisfied as to the genuineness of a notice of withdrawal and the identity of the person delivering it, under sub-rule (3), cause the notice to be affixed on the notice board of his office.
