Section 7 in The Actuaries (Election To The Council) Rules, 2008
7. Member eligible to contest to the election .-(1) Subject to other provisions of these rules, a Member, who is a fellow on the first day of April of the financial year in which an election is to be held and whose name continues to be borne on the Register on the last date of scrutiny of nominations under sub-rule (2) of rule 4, shall be eligible to contest for election to the Council:
Provided that a Member shall not be eligible to contest for election to the Council, if,-(a)he has been found guilty of any professional or other misconduct and his name is removed from the Register or he has been awarded penalty of fine as provided in section 30 of the Act and the period specified in the proviso under clause (a) of sub--section (2) of section 12 of the Act has not expired; or(b)he is holding a post under the Central Government or the State Government as provided in sub-section (3) of section 12 of the Act; or(c)he has held the office during the just preceding three consecutive terms as provided under sub-section (1) of section 14 of the Act; or,(d)he has been elected as President under sub-section (1) of section 17 of the Act and has held that office for a period of not less than one year.Explanation.-For the purposes of this rule,--(i)the penalties awarded to a person before coming into force of the Act, or penalties awarded to a person after the commencement of the Act, for offences committed earlier shall also be taken into account for the purpose of attracting disqualification under clause (a) of the proviso;(ii)a person drawing salary from the Consolidated Fund of India or the Consolidated Fund of a State shall be deemed to be a person holding a post under the Central Government or the State Government as the case may be, for the purpose of attracting disqualification under clause (b) of the proviso;(iii)the number of term(s) of office held by a person as a Member of the Council either under clause (a) or under clause (b) or partly under clause (a) and partly under clause (b) of sub-section (2) of section 12 of the Act, prior to the commencement of the Act, shall not be taken into account for the reckoning of the three consecutive terms for the purpose of disqualification under clause (c) of the proviso;(iv)the holding of the office of the President of the Society under, sub-section (1) of section 17 of the Act prior to the commencement of the Act shall also not be taken into account for the purpose of attracting disqualification under clause (d) of the proviso.
