Section 22(3) in Madhya Pradesh Farmers' Organisation Election Rules, 1999
(3)(a)Each candidate may appoint such number of counting agents at the place or places fixed for counting as may be specified by the District Election Authority.(b)Every such appointment shall be made in Form 12 in duplicate, one copy of which shall be forwarded to the Election Officer while the other copy shall be made over to the counting agent for production before the Election Officer not later than one hour before the time fixed for counting.(c)A counting agent may perform such functions in connection with the counting of votes as are authorised by or under these Rules.
