Section 27A(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)The appointment of the election agent may be 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 so lodged. In the event of such a revocation or of the death of an election agent, whether that event occurs before or during the election or after the election but before the account of the candidate's election expenses has been lodged with the Returning Officer in accordance with the provisions of section 144-F, the candidate may appoint another person to the his election agent, and notice thereof shall be given to the Returning Officer in the same manner as in the case of the first election agent.]
