Section 16 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
16. Withdrawal of candidates and preparation of list of contesting candidates.
(1)Any candidate may withdraw his nomination by giving a notice in Form-8 written by him and delivered to the Returning Officer before the time fixed for that purpose. The notice may be delivered either by such candidate in person or by his proposer who has been authorised in this behalf in writing by such candidate.(2)On receipt of such notice, the Returning Officer shall note thereon the.date and time at which it was delivered to him.(3)No person who has given a notice of withdrawal of his nomination under sub-rule (1) shall be allowed to withdraw his notice again.(4)At the close of that date and time fixed for the withdrawal of nominations, the Returning Officer shall, on being satisfied as to the genuineness of the notice of the withdrawal and identity of the person delivering it under sub-rule (1), publish in his office, a notice showing the list of candidates who have withdrawn their nominations in Form-9.(5)Immediately after the expiry of the period within which the nomination may be withdrawn under sub-rule (1), the Returning Officer shall prepare in Form-10, a list of contesting candidates in Tamil alphabetical order, which shall be published in the notice-board of his office.
