Section 172(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)In the event of such a revocation or of the death of any election agent whether the event occurs before or during election, or after the election but before a return of the candidate's election expenses has been lodged in accordance with the provisions of Rule 174, the candidate shall appoint forthwith either himself or some other person to be his election agent, and shall give notice in writing of the appointment to the Returning Officer.
