Section 15 in The Jharkhand Agricultural Produce Markets Rules, 2000
15. Withdrawal of candidature.
- (i) Any candidate may withdraw his candidature by notice in form V in writing subscribed by him and delivered either in person by the candidate himself or by his proposer to the Election Officer within three days of the date fixed for the scrutiny of nomination under clause (c) of rule 8.(ii)On completion of the scrutiny of nomination and after the expiry of the period within which candidature may be withdrawn under sub-rule (i), the Election Officer shall prepare a list of persons whose nominations are in order and who have not withdrawn their candidature, in Form VI and cause it to be affixed on the notice board of his office and in the office of the Market Committee, not less than seven days before the date fixed for the election.
