Section 31A in The M.P. Nagarpalika Nirvachan Niyam, 1994
31A. [ Substitution of candidates set up by recognised political parties. [Inserted by Notification No. 53-XVIII-III-95, dated 18-10-1995.]
- A recognised political party may either cancel the notice in Form X given in favour of a candidate or change such notice by substituting the name of another candidate subject to fulfilment of the following conditions, namely :-(a)Subsequent notice cancelling or substituting the earlier notice in Form 8 is received by the Returning Officer not later than 3.00 p.m. on the last date for withdrawal of candidate;(b)Such subsequent notice in Form 8 is signed by the same authorised office-bearer who had signed the earlier Form 8 and is unambiguous and clearly shows that it either cancels or substitutes the earlier notice, as the case may be;(c)The Returning Officer is satisfied about the genuineness of subsequent notice; and(d)The candidate in whose favour subsequent notice has been given has already made a declaration in his nomination paper that he has been set-up by the said political party.]
