Section 13 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
13. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in writing in Form V, signed by him and delivered personally to the Election Officer at any time after presentation of his nomination paper or papers and before three "O" clock in the afternoon on the third day after scrutiny of nominations whether or not it is a public holiday. When the notice is not delivered by such candidate in person it shall be delivered by his proposer or election agent who has been authorised in this behalf in writing by such candidate.(2)The Election Officer on receiving a notice of the withdrawal under sub-rule (1) shall, as soon as may be, cause a notice of the withdrawal in Form VI to be affixed on the notice board of the Municipal Office.(3)A candidate who has withdrawn his candidature under sub-rule (1) shall not be allowed to cancel the withdrawal.
