Section 20 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
20. Withdrawal from Candidature.
(1)Any candidate may withdraw his candidature by notice in writing signed by him and delivered at any time after the presentation of his nomination paper but not later than the time fixed for withdrawal under clause (e) of sub-rule (3) of rule 17. A notice of withdrawal of candidature once given shall be final.(2)No notice of withdrawal shall be entertained after the day and hours fixed for such withdrawal.(3)The list of contesting candidates in Form-VII shall be published on the notice board of the office of the election officer.
