Section 35C in Haryana Panchayati Raj Election Rules, 1994
35C. Revocation of the appointment or death of polling agent.
(1)The appointment of the polling agent may be revoked by the candidate at any time [-] [The words 'before the commencement of the poll' omitted by Haryana Notification No. GSR 8/HA11/94/s.209/94 dated 24.2.1997.] by a declaration in writing signed by him.(2)Such declaration shall -(a)in the case where the appointment is revoked not less than five days before the commencement of the poll, be lodged with the Returning Officer (Panchayat);(b)in any other case, be lodged with the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the polling agent was appointed for duty.(3)If the polling agent of a candidate dies before the commencement of the poll, the candidate or his election agent shall forthwith report in writing the fact of such death -(a)in case where the death takes place not less than five days before the commencement of the poll, to the Returning Officer (Panchayat); and(b)in any other case to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the polling agent was appointed for duty.(4)Whenever the Returning Officer (Panchayat) receives any declaration or report made under sub-rule (1) or (3) he shall forthwith communicate such declaration or report, as the case may be, to the Presiding Officer of the polling station where such polling agent was appointed for duty.(5)Where the appointment of a polling agent is revoked under sub-rule (1) or where the polling agent dies before the close of the poll, the candidate or his election agent may, at any time before the poll is closed, appoint a new polling agent in accordance with the provisions of sub-rule (1) of rule 35A:Provided that the letter appointing new polling agent shall -(a)in the case where such appointment is made not less than five days before the commencement of the poll, be given to the Returning Officer (Panchayat) ; and(b)in any other case, be given to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the new polling agent is appointed.(6)The provisions of sub-rule (2) of rule 35A shall apply in relation to a polling agent appointed under sub-rule (5) as they apply in relation to a polling agent appointed under sub-rule (1) of rule 35A.
