Section 81 in The Orissa Municipal Corporation Act, 2003
81. Revocation of appointment of election agent.
(1)The appointment of an election agent under Sub-section (2) of Section 75 may be revoked by a letter signed by the candidate and lodged with the officer appointed under Sub-section (2) of that section and such revocation shall operate from the date on which the letter is so lodged.(2)In the event of such revocation, or in the event of death of an election agent, occurring before, during or the election, the candidate shall appoint forthwith another election agent in accordance with the provisions of Sub-section (2) of Section 75.
