Section 6(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(4)Any candidate may withdraw his candidature by sending to the Returning Officer a notice in writing signed by him, so as to reach the Returning Officer at or before the time fixed for withdrawal of candidature under clause (c) of sub-rule (2) of rule (4).
