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INTRODUCTION
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1. SHORT TITLE AND COMMENCEMENT
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2. DEFINITIONS AND INTERPRETATION
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3. REGISTER
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4. QUALIFICATION FOR MEMBERS
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5. APPLICATION FOR MEMBERSHIP
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6. FEES
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7. REFUND OF FEES
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8. NON-PAYMENT OF DUES
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9. CERTIFICATE OF MEMBERSHIP
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10. CERTIFICATE OF PRACTICE
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11. CANCELLATION OF CERTIFICATE OF PRACTICE
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12. NOTIFICATION OF REMOVAL OF MEMBERSHIP
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13. RESTORATION OF MEMBERSHIP
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14. RESTORATION OF CERTIFICATE OF PRACTICE
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15. COMPLAINTS AND ENQUIRIES RELATING TO PROFESSIONAL OR OTHER MISCONDUCT OF MEMBERS
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16. INFormATION RELATING TO MISCONDUCT OF MEMBERS
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17. TIME LIMIT FOR ENTERTAINING COMPLAINT OR INFormATION
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18. PROCEDURE IN ENQUIRY BEFORE THE DISCIPLINARY COMMITTEE
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19. PROCEDURE IN A HEARING BEFORE THE COUNCIL
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20. CONDITIONS FOR REGISTRATION
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21. REGISTRATION AS A STUDENT AND TIME LIMIT FOR COMPLETING EXAMINATIONS
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22. REGISTRATION DE NOVO
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23. STATUS OF REGISTERED STUDENTS
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24. FEES BY REGISTERED STUDENTS
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25. RESTORATION OF STUDENTSHIP
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26. EXAMINATION REQUIREMENTS
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27. SUSPENSION AND CANCELLATION OF EXAMINATION RESULTS OR REGISTRATION
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28. COACHING ADMINISTRATION AND TRAINING
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29. LICENTIATESHIP
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30. STATUS OF LICENTIATES
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31. QUALIFYING EXAMINATION FOR MEMBERSHIP
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32. CONDUCT OF EXAMINATIONS AND APPLICATIONS FOR EXAMINATION
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33. DATES OF REGISTRATION
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34. REFUND OR APPROPRIATION OF EXAMINATION FEES
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35. CHANGE OF EXAMINATION CENTRE
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36. RAIL CONCESSION
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37. Admission to Foundation Examination.
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38. EXEMPTION FROM FOUNDATION EXAMINATION
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39. COURSE CONTENTS OF FOUNDATION EXAMINATION
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40. ADMISSION TO INTERMEDIATE EXAMINATION
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41. COURSE CONTENTS OF INTERMEDIATE EXAMINATION
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41A. COURSE CONTENTS OF INTERMEDIATE EXAMINATION
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41AA. COURSE CONTENTS OF INTERMEDIATE EXAMINATION
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42.
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43. ADMISSION OF FINAL EXAMINATION
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44. COURSE CONTENTS OF FINAL EXAMINATION
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44A. COURSE CONTENTS OF FINAL EXAMINATION
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44AA. COURSE CONTENTS OF FINAL EXAMINATION
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45. EXEMPTION FROM SUBJECT TO FINAL EXAMINATION
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46. EXAMINATION RESULTS
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46A. REVIVAL OF EXEMPTION IN AN EXAMINATION
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47. PRACTICAL EXPERIENCE & TRAINING
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48. PRACTICAL EXPERIENCE OR MANAGEMENT TRAINING OR APPRENTICESHIP
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49. MANAGEMENT TRAINING OR APPRENTICESHIP AFTER INTERMEDIATE EXAMINATION
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50. COMPULSORY PRACTICAL TRAINING
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51. EXEMPTION FROM UNDERGOING PRACTICAL TRAINING EXCEPT SECRETARIAL TRAINING PROGRAMME
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52. PARTIAL EXEMPTION FROM UNDERGOING PRACTICAL TRAINING
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53. EXCEPTIONS
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54. REQUIREMENT OF CERTIFICATE OF EXPERIENCE AND PRACTICAL TRAINING BY MEMBERS OF THE INSTITUTE
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55. PROOF OF PRACTICAL EXPERIENCE AND TRAINING
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DISCIPLINARY ACTION IN CONNECTION WITH MANAGEMENT, APPRENTICESHIP OR PRACTICAL TRAINING
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55B. POST QUALIFICATION COURSES AND EXAMINATIONS
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55C. Scheme of Capital Markets and Financial Services Course.
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55D. ADMINISTRATION
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55E. ADVISORY BOARD
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55F. ADMISSION TO CAPITAL MARKETS AND FINANCIAL SERVICES COURSE
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55G. TIME LIMIT FOR COMPLETING CAPITAL MARKETS AND FINANCIAL SERVICES- COURSE
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55H. ADMISSION TO CAPITAL MARKETS AND FINANCIAL SERVICES EXAMINATION
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55-I. EXAMINATION REQUIREMENTS.
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55J. SUSPENSION OR CANCELLATION OF EXAMINATION OR DISSERTATION OR PROJECT REPORT RESULTS OR REGISTRATION
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55K. CONDUCT OF AN EXAMINATION
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55L. REFUND OR APPROPRIATION OF EXAMINATION FEES
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55M. CHANGE OF EXAMINATION CENTRE
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55N. DISSERTATION OR PROJECT REPORT
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55-O
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55P. REQUIREMENTS FOR PASSING THE EXAMINATION
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55Q. EXAMINERS
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55R
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55S. GRANT OF DIPLOMA CERTIFICATE
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56. REGIONAL CONSTITUENCIES
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57. PROPORTIONAL REPRESENTATION .
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58. DURATION OF OFFICE
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59. DATES OF ELECTION
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60. ELECTION COMMITTEE
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61. RETURNING OFFICER
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62. MEMBERS ELIGIBLE TO VOTE
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63. LIST OF VOTERS
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64. MEMBERS ELIGIBLE TO STAND FOR ELECTION .
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65. NOMINATIONS
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66. NOMINATION FEE
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67. SCRUTINY OF NOMINATIONS
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68. PREPARATION OF LISTS OF VALID NOMINATION
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69. WITHDRAWAL OF NOMINATIONS
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70. INTIMATION OF FINAL LIST OF NOMINATIONS TO CANDIDATES AND VOTERS
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71. DEATH OR CESSATION OF MEMBERSHIP OF A CANDIDATE
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72. CANDIDATES DEEMED TO BE ELECTED IF THEIR NUMBER IS EQUAL TO OR LESS THAN THE NUMBER OF MEMBERS TO BE ELECTED
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73. SYSTEM OF ELECTION AND MANNER OF VOTING
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74. POLLING BOOTHS
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75. POLLING OFFICER
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76. SECRET CHAMBER AND BALLOT PAPER
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77. IDENTIFICATION OF VOTERS
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78. RECORDS TO BE KEPT BY POLLING OFFICER
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79. MANNER OF RECORDING OF VOTES AFTER RECEIPT OF BALLOT PAPER
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80. RETURN OF BALLOT PAPER BY A VOTER
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81. PROCEDURE AT THE POLLING BOOTH
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82. TRANSPORT OF BALLOT PAPERS AND THEIR CUSTODY
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83. VOTING BY MEMBERS EMPLOYED ON DUTY AT POLLING BOOTHS
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84. ELIGIBILITY TO VOTE BY POST
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85. ELIGIBILITY TO VOTE AT POLLING BOOTH BY A VOTER ENTITLED TO VOTE BY POST
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86. ADMISSIBLE NUMBER OF VOTES TO EACH VOTER AND METHOD OF VOTING
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87. BALLOT PAPER
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87A. RETURNING OFFICER TO SEND BALLOT PAPERS BY POST WHERE APPLICABLE UNDER REGULATION 84
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87B. PROCEDURE FOR RETURN OF BALLOT PAPERS BY POST
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87C
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87D
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87E. APPOINTMENT OF ASSISTANTS AND SCRUTINEERS
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87F. INTIMATION OF PLACE, TIME AND DATE FOR COUNTING OF VOTES
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87G. DEFINITIONS
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87H
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87-I. SCRUTINY AND OPENING OF BALLOT BOXES.
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87J. GROUNDS FOR DECLARING BALLOT PAPERS INVALID
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87K. ARRANGEMENT OF VALID BALLOT PAPERS IN PARCELS
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87L. ASCERTAINMENT OF QUOTA
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87M. GENERAL INSTRUCTION
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87N
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87-O. TRANSFER OF SURPLUS.
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87P
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87Q. FILLING THE LAST VACANCIES
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87R. PROVISION FOR RE-COUNTS
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87S. DECLARATION OF RESULTS
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87T
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87U. DECISION OF THE RETURNING OFFICER TO BE FINAL
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87V. DISPUTE ON ELECTION MATTERS
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87W. DISCIPLINARY ACTION AGAINST MEMBER IN CONNECTION WITH THE CONDUCT OF ELECTION
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88. MEETINGS OF THE COUNCIL
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89. SPECIAL MEETING OF COUNCIL
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90. NOTICE OF COUNCIL MEETING
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91. ADVANCEMENT OR POSTPONEMENT OF MEETINGS
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92. CHAIRMAN OF THE COUNCIL
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93. QUORUM FOR MEETINGS
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94
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95. ADJOURNMENT OF MEETING OF THE COUNCIL
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96. RECORD OF MINUTES
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97. PASSING OF RESOLUTION BY CIRCULATION
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98. CONSTITUTION OF STANDING AND OTHER COMMITTEES
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99
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100
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101. DISCIPLINARY COMMITTEE
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102. TRAINING AND EDUCATIONAL FACILITIES COMMITTEE
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103. PROFESSIONAL RESEARCH AND PUBLICATION COMMITTEE
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104. JOURNAL COMMITTEE
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105. PROFESSIONAL DEVELOPMENT COMMITTEE
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106
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107. Time and place of meeting of Committees
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108. QUORUM
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109. PROCEDURE FOR TRANSACTION OF BUSINESS
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110. CASTING VOTE
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111. CONSTITUTION OF REGIONAL COUNCILS
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112. REGIONAL REGISTER OF MEMBERS
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113. FUNCTIONS OF THE REGIONAL COUNCILS
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114. CONDUCT OF ELECTIONS
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115. REPRESENTATION ON THE REGIONAL COUNCIL
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116. ELIGIBILITY TO VOTE IN AND STAND FOR ELECTION
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117. VACANCIES
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118. DURATION OF OFFICE
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119. PROCEEDINGS OF THE REGIONAL COUNCIL
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120. MEETINGS OF THE REGIONAL COUNCIL
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121. CHIEF EXECUTIVE AUTHORITY
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122. FUNCTIONS OF THE SECRETARY AND THE TREASURER
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123. CONTINUANCE IN OFFICE
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124. APPOINTMENT OF STAFF
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125. Committee of the Regional Council
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126. CHAIRMAN OF THE COMMITTEE
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127. TERM OF OFFICE OF COMMITTEE
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128. FINANCE AND ACCOUNTS OF REGIONAL COUNCIL
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129. EXPENDITURE FROM FUND
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130. AUDIT
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131. ACCOUNTS AND REPORT TO THE COUNCIL
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132
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133. EXTRAORDINARY GENERAL MEETING
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134
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135
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136. CHAIRMAN
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137. QUORUM FOR GENERAL MEETINGS
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138. ADJOURNMENT
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139. VOTING AT GENERAL MEETING
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140. DECISIONS TO BE BY MAJORITY
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141. DISSOLUTION OF THE REGIONAL COUNCIL
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142. REQUIREMENTS & CONDITIONS
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143. NOTIFICATION WITH JOURNAL
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144. FUNCTIONING OF CHAPTERS
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145. DISSOLUTION/RECONSTRUCTION OF CHAPTER
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146. LOCATION OF THE OFFICE OF THE INSTITUTE
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147. ADMINISTRATION OF THE INSTITUTE
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148. CUSTODY OF COMMON SEAL
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149. AFFIXING COMMON SEAL
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150. MAINTENANCE OF ACCOUNTS
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151. AUDIT OF ACCOUNTS
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152. APPOINTMENT OF AUDITOR AND HIS RETIREMENT
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153. AUDITOR'S REMUNERATION
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154. AUDITOR'S VACANCY IN OFFICE
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155
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156. Powers and duties of the President and Vice-President.
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157. POWERS AND DUTIES OF THE SECRETARY
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158. INDEMNITY FROM LOSSES AND EXPENSES
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159. ISSUE OF DUPLICATE CERTIFICATES
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160. SERVICE OF NOTICES
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161. PUBLICATION OF LIST OF MEMBERS
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162. MEMBERS TO SUPPLY INFormATION
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163. BRANCH OFFICE
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164. OFFICES NOT IN-CHARGE OR MEMBERS
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165. PARTICULARS OF OFFICES AND FIRMS
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166. PARTICULARS OF NATIONALITY AND DOMICILE
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167
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168. COMPANY SECRETARIES IN PRACTICE NOT TO ENGAGE IN ANY OTHER BUSINESS OR OCCUPATION
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169. TRADE OR FIRM NAME TO REQUIRE COUNCIL'S APPROVAL
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170. CONSTITUTION OR RECONSTITUTION OF FIRMS TO REQUIRE COUNCIL'S APPROVAL
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171. POWER TO CHARGE FEES
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172. MODE OF PAYMENT OF FEES
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173. POWER TO WITHDRAW OR CANCEL CERTIFICATE
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174. POWER TO REMOVE DIFFICULTIES
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