Section 41 in West Bengal Trade Unions Rules, 1998
41. Revocation of appointment on the death of polling agent/counting agent.
(1)The appointment of the polling agent or counting agent may be revoked at any time before the commencement of the poll by a declaration, in writing, signed by the General Secretary or the election agent in Form V3. Such declaration shall be lodged with the Presiding Officer of the polling station where the polling agent or counting agent was appointed for duty.(2)Where the appointment of a polling agent or counting agent is revoked under sub-rule (1) or where the polling agent or counting agent dies before completion of the polling of votes or counting of votes, as the case may be, the contesting Trade Union or its election agent may appoint a new polling agent or counting agent, as the case may be, in the manner provided in rules 39 and 40.
