Section 29(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(2)The appointment of the Election agent may be revoked by the candidate at any time by a declaration in writing signed by him and lodged with the Returning Officer. Such revocation shall take effect from the date on which it is so lodged. In the event of such a revocation or on the death of an election agent, whether that event occurs before or during the election, or after the election but before the account of the candidate election expenses has been lodged with the Returning Officer in prescribed manner the candidate may appoint another person to be his election agent, and notice thereof shall be given to the Retuning Officer, in the same manner as in the case of the first election agent.
