Section 44(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)If the polling agent of a candidate dies before the commencement of the poll the candidate or his election agent shall forthwith report in writing the fact of such death-(a)in case where the death takes place less than seven days before the commencement of the poll. to the Returning Officer; and(b)in any other case to the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.
