Section 29 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
29. Appointment of Election Agents.
(1)If a candidate desires to appoint any person to be his election agent, such appointment shall, subject to the provisions of sub-rule (3), be made by him in FORM 'E-8'. The candidate shall give notice of such appointment to the Returning Officer by delivering or forwarding the letter of appointment to the Returning Officer at the time of presentation of the nomination paper or at any time thereafter before or at the time of allotment of the symbols.(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 on 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 election expenses has been lodged with the Returning Officer in prescribed manner the candidate may appoint another person to be his election agent, and notice thereof shall be given to the Retuning Officer, in the same manner as in the case of the first election agent.(3)The candidate may appoint a person as election agent whose name appears in list of voters.(4)No person, who is subject to any disqualification as a voter under the Act, rules or bye-laws, so long as the disqualification subsists, or whose name is not entered in the list of voters for the constituency for which the candidate is nominated, shall be appointed as an election agent.
