Section 53 in The Jammu and Kashmir Representation of the People Act, 1957
53. Revocation of the appointment or death of an election agent.
(1)Any revocation of the appointment of an election agent shall be signed by the candidate, and shall operate from the date on which it is lodged with the Returning Officer.(2)In the event of such revocation or of the death of an agent whether that event occurs before or during the election or after the election but before the account of the candidates election expenses has been lodged in accordance with the provisions of section 86, the candidate may appoint another person to be his election agent and when such appointment is made, notice of the appointment shall be given to the Returning Officer.
