Section 15(10) in First Statutes of the University of Udaipur
(10)Withdrawal of Nomination Papers.-A candidate may withdraw his nomination form contesting an election by sending a registered letter of withdrawal duly signed by him and attested either by a first class Magistrate or Dean, Associate Dean, Director of the University or any Gazetted Officer, to the Returning Officer by the date and time fixed for the purpose. A withdrawal once made cannot be cancelled.
