Section 12 in The Actuaries (Election To The Council) Rules, 2008
12. Withdrawal of candidature .-(1) If a Member wants to withdraw their membership from election to the Council, he shall give a notice in Form D and, on receipt of such notice, the Returning Officer shall note thereon the place, date and time at which it was received.
(2)No Member who has given a notice under sub-rule (1) shall be allowed to cancel or withdraw that notice.(3)Before three days of the last date of withdrawal of nomination fixed under clause (c) of sub-rule (2) of rule 4, the Returning Officer shall intimate, the name of such Members who have withdrawn their membership, to the other Members contesting for election to the Council.
