Section 26 in The Rajasthan Municipalities (Election) Rules, 1994
26. Polling agents.
(1)A candidate or his election agent may, subject to such general or special direction as the State Election Commission may issue in this behalf from time to time, appoint at every polling station of the ward from which such candidate is contesting the election, polling agent to remain present on his behalf in the polling station at the time of the poll;(2)The number of polling agents that may be appointed under sub-rule (1) shall be one agent and two relief agents per polling station;(3)Every such appointment shall be made in Form 9 and shall be made over to the polling agent for production at the polling station;(4)No polling agent shall be admitted into the polling station unless he has delivered to the presiding officer the instrument of his appointment under sub-rule (1) after duly completing and signing before the presiding officer the declaration contained therein;(5)The revocation of the appointment of a polling agent shall be made in Form 10 and lodged with the presiding officer.
