Section 17 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
17. Appointment of Election Agent.
(1)Every person nominated as a candidate for an election may appoint in writing a person to be his election agent. The appointment shall be in Form VIII and notice of appointment shall be given in writing to the Election Officer.(2)When a candidate for election appoints a person to be his election agent, he shall obtain, in writing the acceptance of such person to be his election agent.(3)No person shall be appointed as an election agent who is disqualified under Section 15, excepting the one mentioned in clause (f) of subsection (2) thereof.(4)(i)Any revocation of the appointment of an election agent shall be signed by the candidate and shall operate from the date on which it is lodged with the Election Officer(ii)In the event of such revocation or of the death of an election agent the candidate may appoint in like manner another person to be his election agent; and when such appointment is made, notice thereof shall be given in the manner laid down in sub-rule (1).(5)Every election agent shall perform such functions in connection with each election for which he is appointed as election agent, as are required to be performed by such agent.
