Section 21(4) in Uttar Pradesh Intermediate Education Act, 1921
(4)The Sahayak Shikshak Nirvachan Adhikari may permit the candidate or his authorised agent to be present in the polling booth during the hours of polling and at the place of counting during the hours of counting. The approval of the appointment of agent shall be obtained from the Sahayak Shikshak Nirvachan Adhikari by the candidate at least an hour before the commencement of the polling.
