Section 9 in Rajasthan Para-medical Council Rules, 2014
9. Withdrawal of Nomination.
(1)A Person who has been duly nominated at any time before the last date and time, so fixed, may withdraw his candidature in writing and thereupon he shall cease to be a candidate for the election.(2)If more than one set of nomination papers have been filed by a candidate, withdrawal of one set shall be considered withdrawal of candidature and all the nomination papers shall be treated withdrawn.
