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State of Bihar - Section

Section 46 in The Bihar Panchayat Election Rules, 2006

46. Appointment of Polling Agent.

(1)At the time of any election in which polling is to be held the contesting candidate or his Election Agent may appoint maximum two agents for each polling station to act as the Polling Agent of such candidate and this appointment will be made in Form-11, in duplicate.
(2)The candidate or his Election Agent will hand over the second copy of the appointment letter to the polling Agent who will produce the same to the Presiding Officer on the date fixed for the poll and will sign on the declaration contained in that appointment letter before him. The Presiding Officer will keep the second copy in his custody.
(3)During the poll only one agent can remain present at the polling station at a time.