Section 45(15) in Rajasthan Co-operative Societies Rules, 2003
(15)[] [Renumbered '(13)' by Notification No. G.S.R. 53, dated 10.7.2017.] A candidate contesting the election may by a letter to the Election Officer, appoint an agent to represent him at every booth where polling is held. Such letter shall contain the consent in writing of the agent concerned.
