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The Actuaries Act, 2006 21. Committees of Council. - 1. The Council may constitute such committees from amongst its members, and co-opt therein persons who are not members of the Institute, as it deems necessary for the purpose of carrying out the provisions of this Act: Provided that the number of co-opted members shall not exceed one-third of the total membership of the committee. 2. Every committee constituted under this section shall elect its own Chairman: Provided that- i. where the President is a member of such committee, he shall be the Chairman of such committee, and in his absence, the Vice-President, if he is a member of such committee, shall be its Chairman; and ii. where the President is not a member of such committee but the Vice-President is a member, he shall be its Chairman. 1. 2. 3. The committees shall exercise such functions and be subject to such conditions as may be specified.    |
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