Section 30(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)(a)Any candidate may withdraw his candidature by a notice i n Form 7 and subscribed by him and delivered to the Returning Officer before the time fixed for the purpose. The notice may be delivered either by such candidate in person or by his proposer, who has been authorised in this behalf in writing, by such candidate.(b)On receipt of such notice, the Returning Officer shall note thereon the date and time at which it was delivered to him.(c)No person who has given notice of withdrawal of his candidature shall be allowed to cancel the notice.(d)The Returning Officer shall, on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it, cause a notice showing the list of candidates who have withdrawn their candidature in Form 8 to be affixed in the notice board of his office.
