Section 34(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(2)In the event of such revocation or of the death of an election agent, whether that event occurs before or during the election, the candidate may appoint another person to be his election agent and when such appointment is made, notice of the appointment shall be given in the manner provided for in Rule 33 to the Returning Officer.
