Section 19 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
19. Appointment of counting agents.
(1)Each candidate or his election agent if any, may, before the commencement of the counting of votes appoint a counting agent of such candidate by a letter in writing in duplicate in Form X signed by the candidate or his election agent, if any.(2)As soon as may be after the appointment of the counting agent of a candidate, and in any case before the commencement of the counting of votes, the candidate or his election agent shall give notice of the appointment, of such counting agent to the Election Officer by forwarding to such officer the letter of appointment, referred to in sub-rule (1).(3)The candidate or his election agent shall also deliver the duplicate copy of the letter of appointment to the counting agent who shall, on the date fixed for the counting of votes present the copy to, and sign the declaration contained therein, before the Election Officer, and the Election Officer shall thereafter retain it in his custody. No counting agent shall be allowed to perform any duty at the counting of votes unless he has compiled with the provisions of this sub-rule.(4)Any revocation of the appointment of a counting agent shall be signed by the candidate or his election agent as the case may be. Such revocation shall operate from the date on which it is lodged with the Election Officer.In the event of a revocation or of the death of a counting agent at any time before the counting of votes is commenced, the candidate or his election agent may appoint another person as the counting agent and when an appointment is made, a notice of such appointment in the manner prescribed above shall be given to the Election Officer.
