Section 13 in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
13. Savings.-
No election shall be deemed to be invalid merely because of any accidental omission to send or delay in sending a voting paper to a voter or the accidental non-receipt of, or delay in receiving a voting paper by a voter, or any other accidental irregularity or informality in the conduct of the election.ANNEXUREForm On Nomination Of A Candidate For Election To The Tariff Advisory Committee[See Regulation 3(4)]I, the undersigned insurer, being qualified to vote in the election of Members of the Tariff Advisory Committee in regard to ...................Constituency [Here mention the constituency with reference to Rule 41(1) of the Insurance Rules, 1939, as substituted by the Insurance (Amendment) Rules, 2004], do hereby nominate Mr/Mrs .................... who is the CEO, as a candidate for the election to be held on .......................[Here mention the date of election].Signature and name of CandidateSignature and name of the Authorised Signatory of the Insurer with sealDate:Place:
