Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Actuaries (Election To The Council) Rules, 2008

(2)The Returning Officer shall publish on the web-site of the Institute and the Notice Board of the head-quarters of the Institute, atleast three months before the date of declaration of result of election to the Council from the dates fixed for the following stages of election to the Council, namely:-
(a)the last date and time for receipt of nominations shall not be less than twenty-one days from the date of the publication on the web-site of the Institute or the Notice Board of the head quarters of the Institute;
(b)date of scrutiny of nominations shall not be more than three days from the last date for receipt of nomination fixed under clause (a);
(c)the last date and time for withdrawal of nomination shall be made within seven days from the date for scrutiny of nomination fixed under clause (b);
(d)the date on which the ballot papers shall be sent to the voters;
(e)the last date and time for receipt of ballot papers from voters;
(f)the date of counting of votes;
(g)the date of declaration of results.