Section 25 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
25. Withdrawal of candidate.
(1)Any candidate may withdraw his candidature by notice in writing in Form II-A and deliver to the Returning Officer.(2)The notice shall be delivered to the Returning Officer before 3 o'clock in the afternoon on [the last date fixed under rule 16 for withdrawal of [candidatures). ] [Substituted by G.N. of 11.5.1972.](3)The notice may be given either by the candidate in person or by his proposer or election agent who has been authorised in his behalf in writing by the candidate.(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 genuiness of a notice of withdrawal and the identity of person delivering it under sub-rule (1), cause a notice to be affixed on the notice-board in his office.
