Section 18 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
18. Appointment of Election Agent.
(1)A candidate at an election may appoint any one person other than himself to be his election agent.. The notice of such appointment shall be given in Form-XI by forwarding the same in duplicate to the Returning 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.(2)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.(3)(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 Returning 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).
