Section 23 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
23. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in writing, signed by him and delivered to the Returning Officer,-(a)where no appeal is preferred under rule 22, on the day immediately following the day after the expiry of the period specified in sub-rule (1) of rule 22; and(b)where such an appeal is made, on the day next following the day on which the decision of the State Marketing Officer is given.(2)The notice shall be delivered to the Returning Office before 3 O'clock in the afternoon on the day as fixed under sub-rule (1) for withdrawal of candidature.(3)The notice may be delivered either by the candidate in person or by his proposer who has been authorized in this behalf in writing by the candidate.(4)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the said notice.(5)The Returning Officer shall, on being satisfied on the genuineness of a notice of withdrawal and the identity of person delivering such notice, cause the notice to be affixed on the notice board in his office.
