Section 44 in The M.P. Panchayat Nirvachan Niyam, 1995
44. Revocation of the appointment or death of polling agent.
(1)The appointment of the polling agent may be revoked by the candidate at any time before the commencement of the poll by a declaration in writing signed by him.(2)Such declaration shall-(a)in the case where the appointment is revoked not less than seven days before the commencement of the poll be lodged with the Returning Officer; and(b)in any other case, be lodged with the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.(3)If the polling agent of a candidate dies before the commencement of the poll, the candidate of his election agent shall forthwith report in writing, die fact of such death-(a)in case where the death takes place less than seven days before the commencement of the poll, to the Returning Officer; and(b)in any other case to the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.(4)Whenever the Returning Officer receives any declaration or report made under sub-rule (1) or (2) he shall forthwith communicate such declaration or report, as the case may he, to the Presiding Officer of the polling station where such polling agent was appointed for duty.(5)Where the appointment of a polling agent is revoked under sub-rule (1) or where the polling agent dies before the close of the poll, the candidate or his election agent may, at any time before the poll is closed, appoint a new polling agent in accordance with the provisions of sub-rule (1) of Rule 42 ;Provided that the letter appointing new polling agent shall-(a)in the case where such appointment is made not less than seven days before the commencement of the poll be given to the Returning Officer; and(b)in any other case, be given to the Returning Officer or the Presiding Officer of the polling station where the new polling agent is appointed.(6)The provisions of sub-rule (2) of Rule 42 shall apply in relation to a polling agent appointed under sub-rule (5) as they apply in relation to a polling agent appointed under sub-rule (1) of Rule 42.
