Section 20 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
20. Prohibition for appointment as Election Agent, Polling Agent and Counting agent.
- The following persons, irrespective of whether he/she is provided with security or not or anything else shall not be appointed as Election Agent, Polling Agent and Counting Agent of a candidate during an election.(i)Any sitting Minister of Union and State Government;(ii)Sitting Member or Parliament;(iii)Sitting Member of Legislative Assembly/Legislative Council;(vi)Mayor of a Corporation, Chairperson of Municipality/ Nagar Panchayat;(v)Chairperson of Zilla Praja Parishad and President of Mandal Praja Parishad, Sarpanch of a Gram Panchayat or any sitting member of any Mandal Praja Parishad or Zilla Praja Parishad;(vi)Elected Chairperson of National/State/District co-operative Institution;(vii)Political functionaries appointed as Chairpersons of Central PSUs/State PSUs, Chairpersons of Government Bodies, Government Pleader/ Additional Government Pleader;(viii)Any Government servant.
