Section 40 in Haryana Municipal Corporation Election Rules, 1994
40. Appointment of polling agents.
(1)The number of polling agents that may be appointed shall be one agent and two relief agents.(2)Every such appointment shall be made in Form 2 and shall be made over to the polling agent for production at the polling station.(3)No polling agent shall be admitted into the polling station unless he has delivered to the presiding officer the instrument of his appointment under sub-rule (2) after duly completing and signing before the Presiding officer the declaration contained therein.
