Section 12(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)Any candidate may withdraw his candidature by notice in writing in Form II-B, signed by him and delivered to the Election Officer at any time after presentation of his nomination paper or papers and before three O' Clock on the third day after scrutiny of nominations whether or not it is a public holiday unless the notice is delivered by the candidate himself to the Election Officer, the candidate's signature on the notice shall be attested by a person empowered to attest Vakalats.Explanation. - The persons authorised to attest Vakalats are (1) Gazetted Officers (2) MLAs (3) M.Ps. (4) Members of Zilla Parishads (5) Members of Panchayats (6) Municipal Members (7) A retired Gazetted Officer receiving pension from Government (8) the Manager of the Office of the Commissioner, Endowments Department (9) Any Inspector working under the Commissioner, Endowments Department (10) An Advocate or Pleader other than the Advocate or Pleader in whose favour the Vakalatnama is executed or appointment made or notary as defined in the Notaries Act, 1952 (Central Act 43 of 1952).
