Section 2 in The Actuaries (Election To The Council) Rules, 2008
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
-(a) "Act" means the Actuaries Act, 2006 (35 of 2006);(b)"Form" means form annexed to these rules;(c)"Member" means the Member who is eligible to contest the election to the Council;and the term "membership" shall be construed accordingly;(d)"Returning Officer" means the Executive Director of the Institute, appointed by the Council under section 20 of the Act, or, in case the post of Executive Director is vacant, any officer of the Institute designated by the Council for the purpose of conduct of elections;(e)"Schedule" means the Schedule annexed to these rules.(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the same meaning as assigned to them in the Act.
