Section 23 in The Rajasthan Municipalities (Election) Rules, 1994
23. Election agent.
(1)A contesting candidate may appoint any person as his election agent by giving a notice in Form 7. The notice of such appointment shall be given by forwarding the same in duplicate to the returning officer who shall return one copy thereof to the election agent after affixing thereon his seal and signature in token of his approval of the appointment;(2)The revocation of the appointment of an election agent under sub-rule (1) shall be made in Form 8.
