Section 32B in Arunachal Pradesh Municipal Election Rules, 2011
32B. Appointment of polling agent and revocation of such appointment.
(1)The contesting candidate or his/her election agent may appoint one polling agent and one relief agent for each polling station.(2)Every such appointment shall be made in Form 24(C) and shall be made over to the polling agent for production at the polling station.(3)No polling agent shall be admitted into the polling station unless he/she has delivered to the Presiding Officer the instruments of his/her appointment under sub-rule (2) after duly completing and signing the declaration contained therein before the Presiding Officer.(4)The appointment of a polling agent may be revoked by a candidate or his/her election agent at any time before the commencement of the poll by a declaration in writing in Form 24 (D) signed by him. Such declaration shall be lodged to the presiding officer at the polling station where the agent is so appointed for duty.Provided that where the appointment of a polling agent is revoked or where the polling agent dies before the commencement of the poll, the candidate or his election agent may at the time before the poll is closed, appoint a new polling agent in accordance with the provision of rule.
