Section 21(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(2)A contesting candidate himself or his election agent may do any act or thing which any polling agent or the counting agent of such contesting candidate if appointed, would have been authorised by or under these rules to do, or may assist any polling agent or counting agent or such contesting candidate in doing any such act or thing.
