43. [ Election of members [Substituted by G.S.R. 623(E), dated 20.9.2004, for Rule 43 (w.e.f. 20.9.2004). ]
.-(1) The election of members shall be held in every fourth calendar year, the first election after the commencement of the Insurance (Amendment) Rules, 2004 being held before the 31st December, 2004.(2)Every election shall be conducted by the Secretary to the Advisory Committee in accordance with the procedure specified in the regulations made by the authority.] [ Inserted by G.S.R. 681, dated 10.8.1961.][* * *] [ Rule 44 omitted by G.S.R. 623(E), dated 20.9.2004 (w.e.f. 20.9.2004).][* * *] [ Rule 45 omitted by G.S.R. 623(E), dated 20.9.2004 (w.e.f. 20.9.2004).][* * *] [ Rule 46 omitted by G.S.R. 960, dated 12.8.1972.][* * *] [ Rules 47 to 52 omitted by G.S.R. 623(E), dated 20.9.2004 (w.e.f. 20.9.2004).]
