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Cost and Works Accountants Act, 1959 114. Constitution of Regional Councils (1) The Central Council may by notification in the Journal of the Institute, constitute a Regional Council for any region, which shall be known by such name as may be specified in such notification. (2) A regional Council shall consist of- (a) the elected members of the Central Council representing the region; (b) the nominated members of the Central Council belonging to the region; (c) not less than five members who shall be elected by the members of the Institute representing the region from amongst themselves at the rate which shall bear the same proportion to twenty-five as the number of members in the region bears to the number of members in all the regions, fractions exceeding half being counted as one and fractions equivalent to or less than half being omitted: PROVIDED that if the number of members elected to Regional Council is less than the number of persons to be elected to that Regional Council, the remaining vacancies may be filled up by co-option by the Central Council from amongst the members to be nominated in this behalf by the Regional Council concerned. A member so co-opted shall hold office till the expiry of the duration of the said Regional Council. Explanation: The professional address of a member of the Institute as entered in the Register of Members or, in the case of a member of the Central Council, his professional address as furnished at the time of his election or nomination to the Central Council, shall determine the region which such member represents.    |
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