Section 22 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
22. Non-attendance of agents.
- Where any act or thing is required or authorised by or under these rules to be done in the presence of the polling or counting agents, the non-attendance of any such agent or agents at the time and place appointed for the purpose shall not, if the act or thing is otherwise duly done, invalidate the act or thing done.Chapter - III Postal Ballot
