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Cost and Works Accountants Act, 1959 117. Election of the Regional Council (1) Every member of a Regional Constituency shall be entitled to vote in, and stand for, any election to the Regional Council of the Region to which according to his professional address he belonged on a date immediately five months prior to the date on which the list of members eligible to vote in and stand for that election is published, provided his name has been borne on the Regional Register of Members continuously for a period of not less than five months immediately prior to the date of publication of the list of members eligible to vote in and stand for that election and provided further that on lst October of the year previous to that in which the election is held, his entrance fee, annual membership fee and other dues for and in respect of the year previous to that in which the election is held are not in arrears: PROVIDED that a member of the Institute in the region whose name stands removed from the Register of Members maintained by the Central Council on the date of election shall not be eligible either to vote in on stand for the election notwithstanding the fact that his name has been published in the list of voters, if any. (2) Every person standing for the election to the respective Regional Council shall pay a fee of Rs. 150 to the Central Council. (3) Notwithstanding anything contained in sub-regulation (1), a member of a regional Council shall not be eligible to stand for election as, or for being a member to any Regional Council if,- (a) he has held office as a member of the Council or any Regional Council during three consecutive terms, whether full or part; or (b) he is employed by or under the Institute. Explanation 1: For the purposes of this rule, one term of office of an elected member to the Council shall be the duration of any Council constituted under section 14 of the Act and one term of office of an elected member to the Regional Council shall be the duration of the Regional Council constituted under regulation 121 of the said Regulations. Explanation 2: A member, who has ceased to hold office as a member of the Council or Regional Council as aforesaid continuously for two consecutive terms shall be eligible to stand for election to Regional Council under sub-regulation (1).    |
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