Section 35 in Haryana Panchayati Raj Election Rules, 1994
35. Appointment of election agent and revocation of such appointment.
(1)If a candidate desires to appoint an election agent such appointment shall, subject to the provisions of sub-rules (2) and (3), be made in Form 10 either at the time of delivering the nomination paper or at any time before election [but a candidate at an election may appoint only one person to be his election agent.] [Substituted by Legislative Supplement Part III dated 4.11.1994.](2)The appointment of the election agent may be revoked by the candidate at any time by a declaration in writing signed by him and lodged with the Returning Officer (Panchayat). Such revocation shall take effect from the date on which it is lodged. In the event of such revocation or in the event of the death of election agent before or during the period of the election, the candidate may appoint a new election agent in accordance with the provisions of sub-rule (1).(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, shall, so long as the disqualification subsists, be appointed as an election agent.
