Section 6(10) in The Orissa Medical Registration Rules, 1965
(10)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered to the Returning Officer up to 3 O'clock in the afternoon on the first working day following the date appointed for the scrutiny of nomination, or where an objection is decided under Sub-rule (9), on the first working day following the date of such decision. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election. The candidature of any duly nominated candidate shall remain valid for all purposes of these rules unless withdrawn in accordance with this sub-rule.Election and voting
