Section 12(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)If a contesting candidate desires to appoint any person to be his election agent, such appointment shall, subject to the provisions of Sub-rule (3) be made by him in Form III. The candidate shall give notice of such appointment to the Election Officer delivering or forwarding the letter of appointment to the Election Officer at any time before filing of nominations. The candidate shall also deliver a duplicate copy of the letter or appointment to the election agent so appointed.
