Section 24 in Assam Panchayat (Constitution) Rules, 1995
24. Withdrawal of Candidature.
(1)Any candidate may withdraw his candidature by a notice in writing in duplicate signed by him and delivered to the Deputy Commissioner or the Sub-Divisional Officer as the case may be, or the Officer authorised by him in this behalf, on the date, time and place notified under clause (c) of sub-rule (1) of Rule 16 of these rules.(2)A candidate who has withdrawn his candidature shall not be allowed to cancel his withdrawal or to be renominated as a candidate for the same election.
