Section 13 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
13. Appointment of agents.
(1)(a)A candidate at an election to the office of the President of a Water Users' Association, may appoint any one person other than himself to be his Election Agent. The notice of such appointment shall be given in Form 10 by forwarding the same in duplicate to the Election Officer who shall return one copy thereof to the Election Agent after affixing therein his seal and signature in token of his approval of the appointment.(b)An Election Agent may perform such functions in connection with the election as are authorised by or under these rules to be performed by an Election Agent.(2)(a)The number of polling agents that may be appointed by a contesting candidate or his election agent, shall, in respect of each polling station, be one agent and a relief agent.(b)Every such appointment shall be made in Form 11 and shall be made over to polling agent for production at the polling station.(c)No polling agent shall be admitted into the polling station unless he has delivered to the Polling Officer the instrument of his appointment under sub-rule (2) after duly completing and signing before the Polling Officer the declaration contained thereon.(d)A polling agent may perform such functions in connection with the poll as are authorised by or under these rules, to be performed by a polling agent.(3)(a)Each candidate may appoint such number of counting agents at the place or places fixed for counting as may be specified by the District Election Authority.(b)Every such appointment shall be made in Form 12 in duplicate, one copy of which shall be forwarded to the Election Officer while the other copy shall be made over to the counting agent for production before the Election Officer not later than one hour before the time fixed for counting.(c)A counting agent may perform such functions in connection with the counting of votes as are authorised by or under these Rules to be performed by a counting agent.(4)(a)At every election where a poll is taken, each contesting candidate at such election and his election agent shall have a right to be present at any polling station.(b)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.(5)Where any act or thing is required or authorised by or under these rules to be done in the presence of the polling or counting agents, the non-attendance of any such agent or agents at the time and place appointed for the purpose shall not, if the act or thing is otherwise duly done, invalidate the act or thing done.
