Section 4(3) in The Actuaries (Election To The Council) Rules, 2008
(3)If due to unavoidable circumstances the date fixed for election under sub-rule (2) shall not be held, the Returning Officer may announce a fresh date and publish on the web-site of the Institute and on the Notice Board at its headquarters of the Institute:Provided that the announcement of such fresh date shall be published at least ten days before the revised date except for change in dates under sub-clauses (f) and (g) of sub-rule (2).
