Section 35(1) in Haryana Panchayati Raj Election Rules, 1994
(1)If a candidate desires to appoint an election agent such appointment shall, subject to the provisions of sub-rules (2) and (3), be made in Form 10 either at the time of delivering the nomination paper or at any time before election [but a candidate at an election may appoint only one person to be his election agent.] [Substituted by Legislative Supplement Part III dated 4.11.1994.]
