Section 30 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
30. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in Form '8' subscribed by him and delivered to the returning officer.(2)The notice shall be delivered to the returning officer before 3 o'clock in the afternoon on the last day fixed for withdrawal of candidature.(3)The notice may be delivered either by the candidate in person or by his proposer who has been authorized, in this 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 genuineness of a notice of withdrawal and the identity of the person delivering it under sub-rule (1) cause notice to be affixed on the notice board, in his office in Form '9'.
