Section 35(3) in Haryana Panchayati Raj Election Rules, 1994
(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, shall, so long as the disqualification subsists, be appointed as an election agent.
