Section 23(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)Any candidate may withdraw his candidature by giving a notice in writing, subscribed in FORM-II-D and delivered by him, to the Returning Officer,-(a)on the day immediately following the day after the expiry of the period referred to in sub-rule (2) of Rule 14, where no appeal is presented under Rule 22; or(b)on the day next following the day on which the decision of the Returning Officer is given, where such appeal is preferred.
