Section 20 in The Sikh Gurdwaras Board Election Rules, 1959
20. Withdrawal of candidate.
- [(1) Any candidate may withdraw his candidature by notice in Form IV-A subscribed by him and delivered by him in person or by his agent to the Returning Officer before three O'clock in the afternoon on or before the date specified under Rule 13 in this behalf and the Returning Officer shall publish a notice in Form IV-B in respect of such withdrawal and no person who has thus withdrawn his candidature shall be allowed to cancel his withdrawal or to be re-nominated as a candidate for the same election.] [Substituted by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.](2)The returning officer may allow withdrawal of candidature not less than ten days previous to the date of the commencement of the poll if -(a)in a constituency where there is no reserved seat, the number of remaining candidate is one;(b)in a constituency where there is a reserved seat, the number of remaining candidates is one each for the non-reserved and reserved seat :Provided that withdrawal may also be allowed for the non-reserved or reserved seat alone for which the number of remaining candidate is one.
