Section 12 in The Sikh Gurdwaras Committee Election Rules, 1959
12. Withdrawal of candidatures.
(1)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered by him in person or by his proposer or agent to the returning officer before 3 o'clock in the afternoon on the date specified under rule 4 in this behalf and no person who has thus withdrawn his candidature shall be allowed to cancel his withdrawal.(2)The returning officer may allow withdrawal of candidature not less then ten days previous to the date of the commencement of the poll if the number of remaining candidates is equal to the number of member or members to be elected from the constituency.
