Section 31 in Haryana Panchayati Raj Election Rules, 1994
31. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by delivering notice in Form 5 to the Returning Officer (Panchayat), on the date and by the hour appointed under clause (c) of Rule 24.(2)The notice may be given either by the candidate in person or by his election agent who has been authorised in this behalf in writing by the candidate.(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 (Panchayat) on being satisfied as to the genuineness of a notice of withdrawal and the identity of the person delivering it under sub-rule (1), shall cause a notice to be affixed on the notice board in his office.
