Section 40A in Haryana Municipal Corporation Election Rules, 1994
40A. [ Appointment of election agent. [Added by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
- A candidate at an election may appoint an election agent in Form 2A and a notice of such appointment shall be given by forwarding the same in duplicate to the Returning Officer, who shall return one copy thereof to the election agent after affixing therein his seal and signature in token of his approval of the appointment.
