Section 172 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
172. Revocation of appointment of election agent.
(1)The appointment of an election agent, whether he be the candidate himself or not, shall only be revoked in writing signed by the candidate and lodged with the Returning Officer and shall operate from the date on which it is so lodged.(2)In the event of such a revocation or of the death of any election agent whether the event occurs before or during election, or after the election but before a return of the candidate's election expenses has been lodged in accordance with the provisions of Rule 174, the candidate shall appoint forthwith either himself or some other person to be his election agent, and shall give notice in writing of the appointment to the Returning Officer.
