Section 26 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
26. Appointment of polling agents and counting agents.
(1)At the time of election when the poll is to be taken, the contesting candidate may appoint one agent and one relief agent to act as polling agents to attend at each polling station. Such appointment shall be made by a letter in writing in Form 'C' hereto signed by the candidate.(2)The candidate shall deliver a letter of appointment to the polling agents who shall, on the date fixed for the poll, present it and sign the declaration contained therein before the Presiding Officer. The Presiding Officer shall retain the said letter presented under his custody. The polling agents may work as counting agents as per the authority given by the candidate.(3)Each contesting candidate shall appoint not more than two agents to act as counting agents by a letter in writing in duplicate and signed by the candidate. Before the commencement of the counting of votes, the candidate shall give a notice of the appointment of such counting agents to the Returning Officer by forwarding to such Officer the letter of appointment. The candidate shall also deliver the duplicate copy of the letter of appointment to the Counting Agent who shall, on the date so fixed for the counting of votes, present it and sign the declaration contained therein before the Returning Officer. The Returning Officer shall retain in his custody the duplicate copy presented to him. No counting agent shall be allowed to perform any duty at the place fixed for counting of votes, unless he has complied with these provisions.
