Section 11 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
11. Withdrawal of nominations.
(1)Any nomination may be withdrawn by the candidate concerned by written application addressed and delivered to the Election Officer either in person or through his proposer and under his signature during the office hours of the date next to the date of publication of the list of valid nomination. An application for withdrawal of nomination once delivered to the Election Officer shall be final and irrevocable.(2)The Election Officer, on being satisfied as to the genuineness of a notice of withdrawal shall permit the same on the date next to the date fixed for filing of application for withdrawal of nominations under Sub-rule (1) and notify the final list of contesting candidates on the notice-boards of the head office of the society. The nomination so withdrawn shall cease to be a nomination for the purpose of these rules.
