Section 31(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)Any candidate may withdraw his candidature by a notice in writing in Form 13 which, shall contain such particulars as may be prescribed and delivered before three o'clock in the afternoon of the date fixed under clause (c) of Rule 25 to the Returning Officer either by such candidate in person or by his proposer, or election agent who has been authorised in this behalf in writing by such candidate.
