Section 22 in The Maharashtra District Planning Committee (Election) Rules, 1999
22. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in w riting subscribed by him in FORM II-D and delivered to the Returning Officer :-(a)Where no appeal is presented under rule 21, on the day immediately following the day alter the expiry of the period referred to in sub-rule (1) of rule 21; and(b)Where such appeal is made, on the day next following the day on which the decision of the [Collector] [[This word was substituted for the words 'Returning Officer' by G. N. of5.5.2000.]] is given.(2)The notice shall be delivered to the Returning Officer before 3.00 o'clock in the afternoon on the last date fixed under rule 13 for withdrawal of candidatures.(3)Notice may be given either by the candidate in person or by his proposer.(4)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.(5)The Returning Officer shall, on being satisfied as to the genuineness of a notice of withdrawal and the identity of person delivering it under sub-rule (1), cause a notice to be affixed on the notice board in his office.
