Section 13 in Rajasthan State Dental Council Rules, 2008
13. Withdrawal of candidature.
- Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Returning officer not later than twenty one clear days before the date appointed for the poll. A candidate who has with¬drawn his candidature shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election.
