Section 108K in Jammu and Kashmir Panchayati Raj Rules, 1996
108K. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by a notice in prescribed form duly subscribed and delivered personally to the Returning Officer on the day fixed as provided in the clause (c) of rule 108-G. Notice once give cannot be withdrawn.(2)Immediately after the expiry of the date and time for withdrawal under sub rule (1), the Returning Officer shall publish list of validly nominated candidates for contesting election whose name shall be in alphabetical order.(3)Where after the publication of the list of the candidates, the Returning Officer finds that the number of candidates in a constituency is only one, he shall forthwith declare such candidate as having been duly elected.(4)Where the number of candidates in a constituency exceeds one, a poll shall be taken.
