Section 11(1) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(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.
