Section 9 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
9. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in writing in Form 6 signed by him and delivered to the Election Officer either by such candidate in person or by his proposer or by his election agent at any time after the presentation of his nomination paper and not later than 3.00 p.m of the third day succeeding the day appointed for scrutiny of the nominations whether or not it is public holiday. The Election Officer shall give a receipt for the same as provided in Form 6, on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.(2)The Election Officer, on receiving a notice of withdrawal under sub-rule (1) shall, as soon as may be, cause a notice of the withdrawal to be published in Form 7.(3)A candidate, who has withdrawn his candidature under sub-rule (1) shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election.
