Section 56 in The Bihar Municipal Election Rules, 2007
56. Revocation of the appointment of the Polling Agent on his death
(1)The appointment of the Polling Agent may, at any time prior to the commencement of the poll be revoked through a written declaration duly signed by the candidate or his Election Agent.(2)Such declaration will be presented to the Presiding Officer.(3)Where the appointment of a Polling Agent has been revoked under sub-rule (1) or where the Polling Agent dies prior to the commencement of the poll, the candidate or his Election Agent may at any time before the end of the poll appoint a new Polling Agent under sub-rule (1) of Rule 55.
