Section 17(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(1)A candidate at an election may appoint any one person other than himself to be his election agent. The notice of such appointment shall be given in Form-XI by forwarding the same in duplicate to the Returning Officer who shall return one copy thereof to the election agent after affixing therein his seal and signature in token of his approval of the appointment.
