Section 19 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
19.
(1)Each candidate or his election agent if any, may before the commencement of the counting of votes appoint a counting agent of such candidate by a letter in writing in duplicate in Form VII signed by the candidate or his election agent, if any.(2)As soon as may be after the appointment of the counting agent of a candidate, and in any case beefier the commencement of the counting of votes, the candidate or his election agent shall give notice of the appointment, of such counting to the Election officer by forwarding to such officer the letter of appointment, referred to in sub-rule (1).(3)The candidate or his election agent shall also deliver the duplicate copy of the letter of appointment to the counting agent who shall, on the date fixed for the counting of votes present the copy to, and sign the declaration contained therein before the Election Officer, and the Election Officer shall thereafter retain it in his custody. No counting agent shall be allowed to perform any duty at the counting of votes unless he has complied with the provisions of this sub-rule.
