Section 40(3) in West Bengal Trade Unions Rules, 1998
(3)The contesting Trade Union or its election agent shall deliver the duplicate copy of the letter of appointment to the counting agent who shall, on the date fixed for counting of votes, present the same, and sign the declaration contained therein, before the Presiding Officer.The Presiding Officer shall relain in his custody the duplicate copy presented to him. No counting agent shall be allowed to perform any duty at any place fixed for the counting of votes unless he has complied with the provisions of this sub-rule.
