Section 12 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
12. Appointment of election agents and revocation of such appointment.
(1)If a contesting candidate desires to appoint any person to be his election agent, such appointment shall, subject to the provisions of Sub-rule (3) be made by him in Form III. The candidate shall give notice of such appointment to the Election Officer delivering or forwarding the letter of appointment to the Election Officer at any time before filing of nominations. The candidate shall also deliver a duplicate copy of the letter or appointment to the election agent so appointed.(2)Appointment of the election agent may be revoked by the candidate at any time by a declaration in writing signed by him and lodged with the Election Officer. Such revocation shall take effect from the date on which it is so lodged. In the event of such revocation or the death of an election agent, the candidate may appoint another person to be his election agent, and notice thereof shall be given to the Election Officer, in the same manner as provided in Sub-rule (1).(3)No person, whose name does not appear in the final electoral roll of the constituency from which the candidate is contesting, shall be appointed as an election agent by the candidate.
