Section 38 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
38. Appointment of Election Agent and revocation of such Appointment.
(1)If a candidate desires to appoint an election agent such appointment shall subject to the provisions of sub-rules (2) and (3) be made in Form 14 either at the time of delivering the nomination papers or at any time before election.(2)The appointment of the election agent may be revoked by the candidate at any time by a declaration in writing signed by him an 1 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 the election, the candidate may appoint a new election agent in accordance with the provisions of sub-rule (1).(3)No person who is for the time being disqualified under the Act from being elected or from voting at any elections of Mandi Committees shall, so long as the disqualification subsists, be appointed as an election agent.
