Section 26(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)If a candidate desires to appoint any person to be his election agent, such appointment shall subject to the provision of sub-rule (3) be made by him in Form III-B. The candidate shall give notice of such appointment by delivering or forwarding a letter of such appointment, to the Returning Officer at the time of preparation of the nomination paper. The candidate shall also deliver a duplicate copy of the letter of appointment to the election agent appointed by him.
