Section 45(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)Where the appointment of counting agent is revoked under sub-rule (I) or where the counting agent dies before the completion of the counting of votes. the candidate or his election agent may appoint a new counting agent in the manner laid down in sub-rule (1) of rule 43.
