Section 11 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
11. Withdrawal of candidature.
(1)A candidate may withdraw his candidature by a notice in writing in Form IV, duly signed by him and delivered on the day and during the hours fixed under Rule 5 to the Returning Officer either by such candidate in person or by his proposer or seconder who has been authroised in this behalf in writing by such candidate.(2)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.(3)On receiving a notice under sub-rule (1), the Returning Officer shall note thereon the date on which and the hour at which it was delivered.(4)If the candidate withdraws within the time prescribed under Rule 5 the security amount deposited by him shall be refunded.(5)The Returning Officer shall, as soon as may be after receiving notice of withdrawal under sub-rule (1), cause a notice of the withdrawal to be prepared in Form V, and affixed in some conspicuous place in his office and on the notice Board of Zila Panchayat.
