Section 49 in The Bihar Panchayat Election Rules, 2006
49. Revocation of the appointment of the Counting Agent or death of the Counting Agent.
(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 other Officer authorised by him.(2)If the Counting Agent of the candidate dies before the completion of the counting, the candidate or his Election Agent may appoint a new Counting Agent under sub-rule (1) of Rule 48.
