Section 35C(5) in Haryana Panchayati Raj Election Rules, 1994
(5)Where the appointment of a polling agent is revoked under sub-rule (1) or where the polling agent dies before the close of the poll, the candidate or his election agent may, at any time before the poll is closed, appoint a new polling agent in accordance with the provisions of sub-rule (1) of rule 35A:Provided that the letter appointing new polling agent shall -(a)in the case where such appointment is made not less than five days before the commencement of the poll, be given to the Returning Officer (Panchayat) ; and(b)in any other case, be given to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the new polling agent is appointed.
