Section 107(5) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(5)Notice of withdrawal of candidature may be delivered either by the candidate or by his proposer / election agent, who has been authorised in writing by the candidate to deliver it to either of the officers specified in paragraph (2) above at his office before 3.00 P.M. on ------------------------------- (date) (Whether or not it is a Public holiday).
