Section 27A(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)If a candidate desires to appoint any person to be his election agent, such appointment shall, subject to the provisions of sub-rule (3) be made by him in Form III-A. The candidate shall give notice of such appointment to the Returning Officer by delivering or forwarding the letter of appointment of the Returning Officer at the time of presentation of the nomination paper or at any time thereafter before the account of the candidate's election expenses is lodged. The candidate shall also deliver a duplicate copy of the letter of appointment to the election agent appointed by him.
