Section 32A(2) in Arunachal Pradesh Municipal Election Rules, 2011
(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).
