Section 19 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
19.
(1)Any revocation of the appointment of a polling agent shall be signed by the candidate or his election agent as the case may be, such revocation shall operate from the date on which it is lodged with the Election Officer and in the event of such revocation or of the death of a polling agent before the close of the poll the candidate or his election agent may appoint another polling agent at any time before the poll is closed and shall forthwith give notice of such appointment as laid down in Rule 18(1) to the Election Officer.(2)Any revocation of the appointment of a counting agent shall be signed by the candidate or his election agent as the case may be. Such revocation shall operate from the date on which it is lodged with the Election Officer. In the event of a revocation or of the death of counting agent at any time before the counting of votes in commenced, the candidate or his election agent may appoint another person as the counting agent and when an appointment is made, a notice of such appointment in the manner prescribed above shall be given to the Election Officer.
