Section 29 in The M.P. Nagarpalika Nirvachan Niyam, 1994
29. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by delivering application in Form 6 to the Returning Officer on the date and by the hour appointed under clause (c) of Rule 21.(2)The application may be given either by the candidate in person or by his proposer or election agent who has been authorised in this behalf in writing by the candidate :Provided that where the application is delivered to the Returning Officer by the proposer or the election agent of a candidate, it shall be accepted only if presented alongwith the acknowledgement of the nomination paper given to the candidate or his proposer at the time of presentation of the nomination paper under Rule 25.(3)No person who has given an application of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel such application.(4)The Returning Officer shall on being satisfied as to the genuineness of an application of withdrawal and the identity of the person delivering it under sub-rule (2). cause a notice in Form 7, giving particulars of the candidates who have withdrawn their candidature, to be affixed on the notice-board in his office.
