Section 13 in The Orissa District Planning Committees Rules, 2000
13. Appointment of election agent and revocation of such appointment.
(1)If a candidate desires to appoint an election agent, not more than one agent may be appointed in Form 9 after the last date of withdrawal and at any time before the election.(2)The appointment of the election agent may be revoked by the candidate at any time twenty four hours before the poll by a declaration in writing in a plain paper signed by him and lodged with the Returning Officer, and 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 election, the candidate may appoint a new election agent in accordance with the provisions of sub-rule (1).
