Section 19 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
19. Appointment of Counting Agent.
(1)Each candidate may appoint such number of counting agents at the place or places fixed for counting as may be specified by the District Election Authority.(2)Every such appointment shall be made in Form-XIII in duplicate one copy of which shall be forwarded to the Returning Officer while the other copy shall be made over to the counting agent for production before the Returning Officer not later than one hour before the time fixed for counting.(3)A counting agent may perform such functions in connection with the counting of votes as are authorised by or under these rules to be performed by a counting agent.(4)Any revocation of the appointment of a counting agent shall be signed by the candidate or his election agent as the case may be. Such revocation shall operate from the date on which it is lodged with the Returning Officer in Form-XIII A. In the event of a revocation or of the death of a counting agent at any time before the counting of votes is commenced, the candidate or his election agent may appoint another person as the counting agent and when an appointment is made, a notice of such appointment in the manner prescribed above shall be given to the Returning Officer.
