Section 28(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)The candidate shall deliver the letter of the appointment to the Polling Agent 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 lo him in his custody, Poling Agent [shall not be allowed] [Substituted by G.N. of 25.2.1975.] to perform any duty at the polling station unless he has complied with the provisions of this rule.
