Section 47 in The Bihar Panchayat Election Rules, 2006
47. Revocation of the appointment of the Polling Agent or death of the polling agent.
(1)The appointment of Polling Agent may, at any time prior to the commencement of the poll, be revoked through a written declaration duly signed by the candidate or his Election Agent.(2)Such declaration will be presented to the Presiding Officer.(3)Where the appointment of a Polling Agent has been revoked under sub-rule (1) or where the Polling Agent dies prior to the commencement of the poll, the candidate or his Election Agent may, at any time before the end of the poll, appoint a new Polling Agent under sub-rule (1) of Rule 46.
