Section 6 in The Actuaries (Election To The Council) Rules, 2008
6. List of voter .-(1) Before the forty-five days of last date of receipt of nominations, the Returning Officer shall publish a list of voters eligible to vote, as specified in Schedule 1.
(2)The list of voters shall be made available at the head quarters of the Institute on payment of such price as may be fixed by the Council.(3)The inclusion of the name of a Member in the list of voters shall not confer an absolute right to vote at the election which shall be subject to the other provisions of the Act, these rules or as the case may be, regulations.(4)An announcement about the availability of the list as per sub-rule (2) shall be published on the web-site of the Institute and at the Notice Board at the headquarters of the Institute.(5)If a clerical mistake or omission is detected in the list of voters published under sub-rule (1), the Returning Officer may rectify the same till the last day of receipt of nominations by issuing of a corrigendum.
