Section 56V(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)The candidate shall deliver the letter of appointment to Polling Agents who shall, on the date fixed for the poll, present it to and sign the declaration contained therein, before the Presiding Officer. The Presiding Officer shall retain a letter presented to him in his custody. Polling Agent shall not be allowed to perform any duty at the Polling Stations unless he has complied with the provisions of this rule.
