Section 32A in Arunachal Pradesh Municipal Election Rules, 2011
32A. Appointment of election agent and revocation of such appointment.
(1)If a candidate desires to appoint an election agent such appointment shall be made in Form 24-(A) either at the time of delivering nomination paper on at any time before election.(2)Appointment of the election agent may be revoked by the candidate at any time by a declaration in writing in Form-24(B) signed by him/her and lodged with the Returning officer such revocation shall take effect from the date on which it is lodged. In the event of such revocation or in the event of election agent dying before or during the period of election, the candidate may appoint a new election agent in accordance with provision of sub rule-(1).
