Section 20 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
20. Appointment of polling agents.
(1)Each contesting candidate may appoint one polling agent and one relief polling agent to act as the polling agent of such candidate at each polling station.(2)Every such appointment shall be made in Form-14 and shall be handed over to the polling agent for production at the polling station.(3)Each contesting candidate or his polling agent shall have a right to be present at the polling station provided for taking the poll.(4)Where any act or thing is required or authorised by these rules to be done in the presence of the polling agent, the non-attendance of any such agent at the time and place appointed for the purpose shall not invalidate the act or thing done, if the act or thing is otherwise done fully in accordance with these rules.
