Section 13(4) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(4)Each contesting candidate may appoint not more than four agents to act as Counting Agents of such candidate by a letter in writing in duplicate in Form IV signed by the candidate. Before the commencement of the counting of votes, the candidate shall be given notice of the appointment of such Counting Agents to the Election Officer by forwarding him the letter of appointment. The candidate shall also deliver the duplicate copy of the letter of appointment to the Counting Agent who shall, on the date fixed for the counting of votes, present it to, and sign the declaration contained therein before the Election Officer. The Election Officer shall retain the duplicate copy presented to him in his custody.
