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Cost and Works Accountants Act, 1959 54. Qualifications of members to stand for election 6[(1)] Only Fellows whose names are contained in the list of voters published under Regulation 56 and who are eligible to vote at the election, shall be eligible to stand for election to the Council from the Constituencies in which their names are included. 7[(2) Notwithstanding anything contained in sub-regulation (1), a fellow shall not be eligible to stand for election as, or for being a member to the Council if,- (a) he has held office as a member of the Council during three consecutive terms, whether full or part; or (b) he is employed by or under the Institute. Explanation 1 : For the purpose 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. Explanation 2: A fellow who has ceased to hold office as a member of the Council as aforesaid continuously for two consecutive terms shall again be eligible to stand for election to the Council under sub-regulation (1) from the constituency in which his name is included.]    |
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