Section 36(5) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(5)Where the appointment of a polling agent is revoked under sub-rule (1) 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, 34:Provided that the letter appointing new polling agent shall -(a)in case 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.
