(1)The Election Officer shall, immediately, after the scrutiny, prepare a list of the nominated candidates in Form No. 5 and arrange the names in Oriya alphabetical order.(2)[* * *](3)A copy of the list of the validly nominated candidates shall be published in the notice board of the Grama in Form No. 5 at least [three weeks] [Substituted vide Orissa Gazette Extraordinary No. 903, dated, 15.5.2001 SRO No. 228/2001.] before the date fixed for Election.(4)A validly nominated candidate for any ward or for the office of Sarpanch may withdraw candidature by presenting an application in Form No. 9 personally to the Election Officer within forty eight hours after the list of validly nominated candidates has been published under Sub-rule (3).[Provided that the Election Officer shall verify the signature of the candidate before allowing the candidature to be withdrawn.] [Inserted vide Orissa Gazette Extraordinary No. 903, dated, 15.5.2001 SRO No. 228/2001.](5)Immediately after the withdrawal of nomination under Sub-rule (4), the Election Officer shall publish the final list of contesting candidates [and allot symbols to each of them in Form No. 5 at least two weeks] [Substituted vide Orissa Gazette Extraordinary No. 903, dated, 15.5.2001 SRO No. 228/2001.] before the date of Election.(6)If there were only two contesting candidates including the person withdrawing his candidature under Sub-rule (4), the other candidates shall be declared July elected uncontested.(7)The Election Officer shall proceed with election if, upon withdrawal of candidature under Rule (4), the number of validly nominated candidates exceeds one.
