Section 13(2) in The Orissa District Planning Committees Rules, 2000
(2)The appointment of the election agent may be revoked by the candidate at any time twenty four hours before the poll by a declaration in writing in a plain paper signed by him and lodged with the Returning Officer, and such revocation shall take effect from the date on which it is lodged. In the event of such revocation or in the event of the election agent dying before or during the period of election, the candidate may appoint a new election agent in accordance with the provisions of sub-rule (1).
