Section 8 in The Orissa District Planning Committees Rules, 2000
8. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by a notice in writing which shall be subscribed by him and delivered within the day fixed under clause (d) of rule 4 to the Returning Officer either in person or by a proposer who has been authorised in this behalf, in writing by such candidate.(2)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the said notice.(3)A notice of withdrawal of candidature under sub-rule (1) shall be in Form 4 and shall contain the particulars set out therein; and, on receipt of such notice, the Returning Officer shall note thereon the date and the time at which it was delivered.(4)The Returning Officer shall, on being satisfied as to the genuineness of the notice of withdrawal and identity of the person delivering it under sub-rule (1), cause a notice in Form 5 to be duly affixed in some conspicuous place in his office.
