Section 34 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
34. Withdrawal of Candidature.
(1)Any candidate may withdraw his candidature by delivering notice in Form 9 to the Returning Officer, on the date and by the hour appointed under clause (c) of Rule 26.(2)The notice may be given either by the candidate in person or by his proposer or election agent who has been authorised 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 it is presented along with the acknowledgement of the nomination paper given to the candidate or his proposer at the time of presentation of the nomination paper under Rule 30.(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 notice of withdrawal and the identity of person delivering it under sub-rule (2) cause a notice in Form 10 giving particulars of the candidates who have withdrawn their candidature, to be affixed on the notice board of Mandi Committee and Japad Panchayat Office.
