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Cost and Works Accountants Act, 1959 63N. Eligibility to vote by post Every member whose name is included in the list of members eligible to vote published under the provisions of sub-regulation (1) of Regulation 56 and whose name is not attached to any polling booth and every member who is residing outside India, shall, notwithstanding anything contained in this Chapter, be entitled to vote by post: PROVIDED that a member who is entitled to vote by poll may be allowed at the discretion of the Secretary to vote by post if by reason of there being a permanent change in his address from the address published in the list of members eligible to vote to another village, town or city beyond a radius of eight kilometers, he is unable to exercise his vote by poll at the polling booth allotted to him. Application in this behalf, with proper verification of the contents of the application by the member concerned, should be sent to the Secretary by name so as to reach him at least 30 days before the date of polling. Any misuse of this concession, or any misstatement of false verification in this behalf will render the member concerned liable for disciplinary action under Regulation 70: PROVIDED FURTHER that a member who is actually residing beyond a radius of eight kilometers from the polling booth allotted to him on the basis of his professional address may at the discretion of the Secretary also be given the concession provided in the foregoing proviso on the same terms and conditions.    |
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