Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 16 in The Actuaries (Election To The Council) Rules, 2008

16. Members deemed to be elected if their number is equal to or less than the number of Members to be elected .-(1) Where the number of Members filed nomination paper is equal to or less than the number of Members to be elected, on the date of issue of the final list of nominations, the Returning Officer shall declare such Members as duly elected.

(2)Where the number of Members is less than the number of Members to be elected, the Returning Officer shall commence fresh proceeding for the election of the remaining Member or Members to be elected.