Section 32(4) in The Orissa Grama Panchayats Election Rules, 1965
(4)A validly nominated candidate for any ward or for the office of Sarpanch may withdraw candidature by presenting an application in Form No. 9 personally to the Election Officer within forty eight hours after the list of validly nominated candidates has been published under Sub-rule (3).[Provided that the Election Officer shall verify the signature of the candidate before allowing the candidature to be withdrawn.] [Inserted vide Orissa Gazette Extraordinary No. 903, dated, 15.5.2001 SRO No. 228/2001.]
