Section 58 in The Bihar Municipal Election Rules, 2007
58. Revocation of the appointment of the Counting Agent on his death.
(1)The appointment of the Counting Agent may at any time prior to the commencement of the counting be revoked through a written declaration duly signed by the candidate or his Election Agent and such declaration will be presented to the Returning Officer or any of the Officer authorised by him.(2)If the Counting Agent of the candidate dies before the completion of the counting then the candidate or his Election Agent may appoint a new Counting Agent under sub-rule (1) of Rule 57.
