Section 16 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
16.
(1)Every person nominated as a candidate for an election may appoint in writing some other person to be his election agent. The appointment shall be in Form-V and notice of appointment shall be given in writing to the Election Officer.(2)When a candidate for election appoints some person to be his election agent, he shall obtain in writing, the acceptance by such person for the office of such election agent.(3)No person shall be appointed as an election agent who is disqualified under Section 15 of the Andhra Pradesh Municipalities Act, 1965, excepting those mentioned in Clauses (f) and (g) of sub-section (2) thereof.(4)(i)Any revocation of the appointment of an election agent shall be signed by the candidate and shall operate from the date on which it is lodged with the Election Officer.(ii)In the event of such revocation or of the death of an election agent, the candidate may appoint in like manner another person to be his election agent; and when such appointment is made, notice thereof shall be given in the manner laid down in sub-rules (1) and (2) to the Election Officer.(5)Every election agent shall perform such functions in connection with each election for which he is appointed as election agent, as are required to be performed by such agent.
