Section 19 in The Actuaries (Election To The Council) Rules, 2008
19. Presence of the Member and their authorised agent at the time of scrutiny of ballot papers and at the time of counting of votes .-(1) A Member or his authorised agent shall be present at the time of scrutiny of nominations papers, ballot papers and counting of votes.
(2)No agent shall be authorised unless the Member has issued a letter of authority to such agent.(3)The letter of authority shall contain the full name, address and number of Member and shall be produced before the Returning Officer.(4)The Returning Officer shall maintain the attendance of the Member or his agent, as the case may be, at the time of scrutiny of nomination papers, ballot papers and counting of votes.
