Section 29 in The Actuaries (Election To The Council) Rules, 2008
29. Election expenses .-(1) No Member, whose name has been included in the final list of nomination paper under rule 13, shall incur expenditure in excess of an amount to be fixed after consultation with the Central Government.
(2)Every such Member shall file complete account of expenses incurred for the election as approved by the Council, within fifteen days from the declaration of results of election to the Council under rule 24,
