Section 12 in The Jammu and Kashmir Panchayati Raj Rules, 1996
12. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in Form 2 delivered before 3 O'clock in the afternoon on the date fixed under clause (c) of rule 8 to the Returning Officer either by such candidate in person or by the election agent duly authorised by him.(2)No candidate who has given a notice of withdrawal, his candidature after sub-rule (1) above shall be allowed to cancel the notice.(3)[ The security deposit shall be refunded to the candidate on the withdrawal of his candidature under sub-rule (1).] [Substituted by SRO-391 dated 27-10-2001.]
