Section 12 in Indian Medicine Central Council (Election) Rules, 1975
12. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature within seven days after the scrutiny of nomination papers of notice in writing signed by him and delivered to the Returning Officer.(2)A Candidate who has withdrawn his [candidature] [Substituted by S.O. 532 (E), dated 15-9-1979.] shall not be allowed to cancel the withdrawal.(3)[ the Returning Officer shall, on receiving a notice of withdrawal and on being satisfied as to the genuineness of the notice of withdrawal under sub-rule (1), cause the notice to be affixed in some conspicuous place in his office] [Substituted by S.O. 532 (E), dated 15-9-1979.].
