Section 32B(4) in Arunachal Pradesh Municipal Election Rules, 2011
(4)The appointment of a polling agent may be revoked by a candidate or his/her election agent at any time before the commencement of the poll by a declaration in writing in Form 24 (D) signed by him. Such declaration shall be lodged to the presiding officer at the polling station where the agent is so appointed for duty.Provided that where the appointment of a polling agent is revoked or where the polling agent dies before the commencement of the poll, the candidate or his election agent may at the time before the poll is closed, appoint a new polling agent in accordance with the provision of rule.
