Section 14(6) in Orissa Zilla Parishad Election Rules, 1994
(6)A validly nominated candidate may withdraw his candidature by presenting an application in Form No. 9, personally to the Election Officer within forty-eight hours after the list of validly nominated candidates has been published under Sub-rule (5).[......Provided that the Election Officer shall verify the signature of the candidate before allowing the candidature to be withdrawn.] [Inserted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).]
