Section 36 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
36. Appointment of election agents.
- A candidate at an election may appoint anyone person to be his election agent. Such an appointment may be made by the candidate by giving notice in Form 10 by forwarding the same in duplicate to the Returning Officer, who shall return one copy thereof after affixing thereon his seal and signature in token of his approval of the appointment.
