Section 25A in The Maharashtra District Planning Committee (Election) Rules, 1999
25A. [ Appointment of polling agent and revocation of such appointment. [Rule 25A was inserted, by G. N. of 5.5.2000.]
- A candidate may appoint, in FORM III-C, a person to be his polling agent at every polling station. The candidate shall give an advance intimation, in writing of such appointment to the Returning Officer. Such appointment of a polling agent may be cancelled by the candidate at any time in Form III-D.]
