Section 48 in The Bihar Municipal Election Rules, 2007
48. Publication of the list of valid nominations and withdrawal of candidature.
(1)Immediately after the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare all list of validly nominated candidates, that is to say candidates whose nominations have been found valid.(2)The list of valid nominations shall be prepared in Hindi in the Devanagri Script and shall contain the names in alphabetical order and addresses of the validity nominated candidates as given in the nomination papers.(3)Every such list of valid nomination shall be prepared in Form - 14(a) and the Returning Officer shall immediately after its preparation cause a copy of the list so prepared to be affixed in some conspicuous place in his office as well as in the main office of the Municipality.(4)Any candidate may withdraw his candidature by a notice in writing in Form 13 subscribed by him and delivered to the Returning Officer by the candidate in person before three o'clock in the afternoon on the day fixed under clause (c) of sub-rule (1) of Rule - 41. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election.(5)The Returning Officer shall, on receiving a notice of withdrawal under sub-rule (4) and on being satisfied about the genuineness of the notice of withdrawal and the identity of the person delivering it, as soon as may be thereafter, cause a notice of withdrawal to be affixed at some conspicuous place in his office.
