64G. Resignation and filling up of casual vacancies
(1)Any member of the Executive Committee of the Life Insurance Council or of the General Insurance Council may resign his membership of the Committee by notice in writing addressed to the chairman of the Committee to that effect.(2)Casual vacancies in the Executive Committee of the Life Insurance Council or of the General Insurance Council, whether caused by resignation, death or otherwise, shall be filled in such manner as may be laid down in the bye-laws of the Council concerned, and any person so nominated to fill the vacancy shall hold office until the dissolution of the Committee to which he has been nominated.(3)No act of the Executive Committee of the Life Insurance Council or of the General Insurance Council shall be called in question on the ground merely of the existence of any vacancy in, or defect in the constitution of the Committee concerned.
