Section 5 in The Actuaries (Election To The Council) Rules, 2008
5. Member eligible to vote .-Subject to other provisions of the Act and these rules, a Member, whose name is borne on the Register on the 1st day of April of the financial year in which the election to the Council is to be taken place, shall be eligible to vote in the election:
Provided that a Member shall not be eligible to vote in the election if his name has been removed from the Register on the date of publication of the list of voters.
