Section 28 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
28. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by a notice in Form 7 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.(2)On receipt of such notice, the Returning Officer shall note thereon the date and time at which it was delivered to him.(3)No person who has given notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.[(3-a) If a person who has filed nominations both for the election of Chairman and Councillor of a Town Panchayat or Municipality or both for Councillor or Mayor of a Corporation, fails and refuses to withdraw either of the nominations before the time fixed for withdrawal, the Returning Officer shall, immediately after the expiry of the time fixed for withdrawal, determine by lot drawn in the presence of the available candidates, the election to which such person shall contest. He shall include the name of such person in the list of contesting candidates for the election determined by lot and his nomination shall be deemed to have been withdrawn in respect of the other elections.] [Inserted by G.O.(Ms.) No. 135, Dated 12.9.2011.](4)The Returning Officer shall, on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it under sub-rule (1), cause a notice showing the list of candidates who have withdrawn their candidature in Form 8 to be affixed in the notice board of his office.
