Cost and Works Accountants Act, 1959

56. List of Voters

(1) At least three months before the date fixed for commencement of counting of votes in an election, the Secretary shall prepare-

(a) a list of members of Institute in each constituency eligible to vote showing inter alia distinctly and separately-

(i) whether any particular member is an Associate or a Fellow;

(ii) the polling area or polling booth to which the voters is attached and in which he should exercise his franchise, if the Secretary decides that his voting shall be in polling booth, and not by post, under the powers vested in him under Regulation 63B.

(iii) the location of the polling booth and polling area for which each such booth has been selected; and

(iv) whether any particular member is entitled to vote by post under regulation 63N; and

(b) (1) Issue a notice mentioning the number of members to be elected and calling for nominations for candidates for election before a specified date which shall not be less than fourteen days from the date of publication of the notice.

(2) The Secretary shall send a copy of the List of Voters and a copy of the notice referred to in clause (b) of sub-regulation (1) to each member of the Institute irrespective of whether he is a voter or not.

(3) The address published in the list of members eligible to vote will be final for determining the manner in which member will be entitled to cast his vote or the constituency or the polling booth to which he will belong for purposes of casting his vote:

PROVIDED that if a member attached to a particular polling booth in a city where more than one polling booth have to be set up, finds that it would be difficult for him to vote at the polling booth to which he is attached, he may, at the discretion of the Secretary, be permitted to vote at another polling booth in the same city. Application in this behalf stating the reasons for the request must reach the Secretary at least 45 days before the date of polling.

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