Section 22(1) in The M.P. Farmers' Organisation Election Rules, 1999
(1)(a)A candidate at an election to the office of the President of a Water Users' Association. may appoint any one person to be his election agent. Such appointment shall be given in Form 10 by forwarding the same in duplicate to the Election Officer who shall return one copy thereof to the election agent after affixing therein his seal and signature in token of his approval of the appointment.(b)An election agent may perform such functions in connection with the election as are authorised by or under these rules to be performed by an election agent.
