Section 30(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)Any candidate may withdraw his candidature by giving notice in writing signed by him and delivered to the Election Officer before 3 O' in the afternoon on the date appointed by the Election Officer under rule 23. Unless the notice is delivered by the candidate himself to the Election Officer, the candidates signature on the notice shall be attested by a person empowered to attested vakalat. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election.
