Section 26 in Gujarat Metropolitan Planning Committees Rules, 2016
26. Appointment of Election Agent and Revocation of Appointment.
(1)If a candidate desires to appoint any person to be his election agent, such appointment shall subject to the provision of sub-rule (3) be made by him in Form III-B. The candidate shall give notice of such appointment by delivering or forwarding a letter of such appointment, to the Returning Officer at the time of preparation of the nomination paper. The candidate shall also deliver a duplicate copy of the letter of appointment to the election agent appointed by him.(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 in Form III-C. Such revocation shall take effect from the date on which it is so lodged. In the event of such revocation or of the death of any election agent, whether that event occurs before or during the election, the candidate may appoint another person to be his election agent, and notice thereof shall be given to the Returning Officer, in the same manner as specified in the case of appointment of the first election agent.(3)No person, who is subject to any disqualification as a voter under the rules or whose name is not entered in the list of voters, shall be appointed as an election agent.(4)Each candidate may appoint his election agent for every polling station in Form III-D and such appointment may be cancelled by giving notice in Form III-E, to the Returning Officer.
