Section 41 in The M.P. Panchayat Nirvachan Niyam, 1995
41. 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 9 either at the time of delivering the nomination paper or at any lime before election.(2)The appointment of the election agent may he revoked by the candidate at any time by a declaration in writing signed by him 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 the 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 election of Panchayat shall, so long as the disqualification subsists, be appointed as an election agent.
