Section 35 in The M.P. Nagarpalika Nirvachan Niyam, 1994
35. Appointment of counting agent.
- [(1) Each candidate or his election agent may appoint agents to act as counting agents of such candidate by a letter in writing in duplicate in Form 13 signed by the candidate or his election agent, to the extent as mentioned below :-(a)one counting agent for a ward having only one polling station;(b)as many counting agents as there are counting tables for a ward having two or more polling stations.](2)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 counting of votes, present it to and sign the declaration contained therein before the Returning Officer. The Returning Officer shall retain the duplicate copy presented to him in his custody. No counting agent shall be allowed to perform any duty at the place fixed for the counting of votes, unless he has complied with the provisions of this sub-rule.
