Section 37 in The M.P. Panchayat Nirvachan Niyam, 1995
37. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by delivering an application in Form 6 to the Returning Officer, on the date and by the hour appointed under clause (c) of Rule 28.(2)[ The application may be given either by the candidate in person or by the proposer or election agent who has been authorised in this behalf in writing by the candidate and the application shall be presented along with the receipt of the nomination paper given by the candidate or his proposer at the lime of presentation of the nomination paper under Rule 32.] [[Substituted by Notification No. F.1-40-XXII-P-2, dated 10-4-2002. Prior to substitution it was as under:'The application may be given either by the candidate in person or by his proposer or election agent who has been authorized in this behalf in writing by the candidate :Provided that where the application is delivered to the Returning Officer by the proposer or the election agent of a candidate, it shall be accepted only if presented along with the acknowledgment of the nomination paper given to the candidate or his proposer at time of presentation of the nomination paper under Rule 32'.]](3)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel such notice.(4)The Returning Officer shall, on being satisfied as to the genuineness of an application of withdrawal and the identity of person delivering it under sub-rule (2), cause a notice in Form 7, giving particulars of the candidates who have withdrawn their candidature to be affixed on the notice-board in his office.
