Section 84 in The Rajasthan Municipalities (Election) Rules, 1994
84. Notice of withdrawal of candidature.
(1)Any candidate may withdraw his candidature by a notice in writing in the form prescribed in Schedule III-A before the time fixed under clause (c) of rule 80 and deliver the same to the returning officer personally.(2)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.(3)The returning officer shall arrange the names of contesting candidates according to Hindi alphabets written in Devnagri script, prepare the list of contesting candidates in the form prescribed in Schedule III-B and affix it on the notice board of the Municipality.Explanation. - Alphabetical arrangement shall be made with reference to the names of candidates and not with reference to their surnames, if any.
