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Cost and Works Accountants Act, 1959 55. Number of members to be elected (1) The number of members to be elected from each regional constituency shall be one member for such number of members in the constituency as may be determined by dividing the total number of members as determined in accordance with sub-regulation (4) by twelve (hereinafter referred to as the maximum number of members) to be elected to the Council in pursuance of sub-section (2) of section 9 of the Act: PROVIDED that each constituency shall have at least one person elected there from to the Council. (2) In case the resultant number of members for each constituency, after having added up in terms of absolute number without considering the fraction, is less than the maximum number of members, the fraction in respect of a region with the highest fraction shall be counted as one. In case the total is still less than the maximum number of members, the fraction in respect of the region with the next highest fraction shall be counted as one. This procedure shall be continued until the total number of members becomes equal to the maximum number of members. (3) In case the resultant number of members for each constituency, after having added up is less than the maximum number of members and where there are more than one regional constituency with exactly the same fraction, the constituency with a higher number of members shall have precedence in the matter of conversion of the fraction into one. (4) The total number of members referred to in sub-regulation (1) shall be determined with reference to the number of members whose names are borne on the Register of Members of the Institute on a date immediately five months before the date on which the list of members eligible to vote in any election, is published. Explanation: For the purposes of this regulation where the proviso to sub-regulation (1) becomes applicable, the procedure contained in sub-regulations (1) and (2) shall be gone through after- (i) deducting the number of members in such constituency from the number of members referred to in sub-regulation (4); and (ii) deducting the number of one person, to be elected in pursuance of the said proviso, from the maximum number of members to be elected to the Council.]    |
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