Section 54 in The Bihar Municipal Election Rules, 2007
54. Appointment of Election Agent and revocation of such appointment on his death.
(1)If a candidate wants to appoint his election agent, he may subject to the provisions of sub-rules (2) and (3) make such appointment in Form -15 at any time before the poll.(2)The appointment of Election Agent may at any time be revoked by the candidate after producing a written declaration duly signed by him and on such revocation or in the case of death of the Election Agent before the election the candidate may appoint a new Election Agent.(3)Any person who is for time being disqualified under the Act to cast his vote in any election of the municipality or be elected, shall not be appointed as Election Agent so long his disqualification continues.
