Section 45(11) in Rajasthan Co-operative Societies Rules, 2003
(11)[] [Renumbered '(9)' by Notification No. G.S.R. 53, dated 10.7.2017.] (i) Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Election Officer by the candidate in person within the time as notified under clause (iii) of sub-rule (5). A notice of withdrawal of candidature once given shall be final.(ii)The list of contesting candidates shall be published on the notice board of the society after the time of withdrawal is over, on the same day.
