Section 35C(2) in Haryana Panchayati Raj Election Rules, 1994
(2)Such declaration shall -(a)in the case where the appointment is revoked not less than five days before the commencement of the poll, be lodged with the Returning Officer (Panchayat);(b)in any other case, be lodged with the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the polling agent was appointed for duty.
