Section 12 in Homoeopathy 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of nomination papers by notice in writing signed by him and delivered to the Returning Officer.(2)A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal.(3)The Returning Officer, shall, on receiving a notice of withdrawal and on being satisfied as to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 withdrwal under sub-rules (1), cause the notice to be affixed in some conspicuous place in his office.] [Inserted by G.S.R. 576(E), dated 29.9.1982.]
