Section 9 in The Actuaries (Election To The Council) Rules, 2008
9. Nomination paper .-(1) Every nomination paper for election to the Council shall be completed in Form B and presented before the Returning Officer not later than 5 p.m. on the date fixed for filing of nomination paper under rule 4:
Provided that a failure to complete or defect in completing in Form B shall not be deemed to be defect of a substantial character.(2)A Member may file two complete nomination papers for the election to the Council.(3)The Returning Officer or any person authorised by him in this behalf shall receive the nomination papers along with the information as specified in Schedule 2 and shall acknowledge on the nomination papers with date and time.
