Section 13 in The Actuaries (Election To The Council) Rules, 2008
13. Intimation of final list of nominations to candidates and voters .-(1) The Returning Officer shall delete the name of Members who withdraw their membership from the list of valid nomination papers and send the final list of nominations papers by post under certificate of posting to all Members contesting for election to the Council.
(2)The final list prepared by the Returning Officer shall be published on the web-site of the Institute and on the Notice Board of headquarters of Institute.(3)The final list shall be accompanied by particulars of all contesting Members as are compiled, prepared and presented in accordance with Schedule 3 by the Returning Officer:Provided that if any manifest errors noticed by the Returning Officer in the particulars furnished by the Member, the Returning Officer may correct it.(4)The particulars required under sub-rule (3) shall prominently indicate that they are compiled on the basis of the particulars furnished by the Member as per Schedule 2 and that no responsibility is acceptable as to the said particulars.
