Section 44(5) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(5)Where the appointment of a polling agent is revoked-under sub-rule(I) 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 42: provided that the letter appointing new polling agent shall-(a)in the case where such appointment is made not less than seven days before the commencement of the poll be given, to the Returning Officer, and(b)in any other case, be given to the Returning Officer or the Presiding Officer of the polling station where the new polling agent is appointed.
