Section 18 in The M.P. Farmers' Organisation Election Rules, 1999
18. Withdrawal of Candidature.
(1)Any candidate may withdraw his candidature by notice, in writing in Form 6 for Water Users' Association, in Form 23 for Distributory Committee and in Form 33 for Project Committee, signed by him and delivered to the Election Officer either by such candidate in person or by his proposer or by his election agent at any time after the presentation of his nomination paper and not later than 3.00 p.m. of the third day succeeding the day appointed for scrutiny of the nominations in case of Water Users' Association and between 1.00 p.m. to 1.30 p.m. of the same date in case of Distributors' Committee and Project Committee, whether or not it is public holiday. The Election Officer shall give a receipt for the same as provided in Form 6 for Water Users' Association, in Form 23 for Distributory Committee, in Form 33 for Project Committee on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.(2)The Election Officer on receiving a notice of withdrawal under sub-rule (1) shall, as soon as may be, cause a notice of the withdrawal to be published in Form 7 for Water Users' Association, in Form 24 for Distributory Committee and in Form 34 for Project Committee as the case may be.(3)A candidate who has withdrawn his candidature under sub-rule (1), shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election.
