Document Detail

Title: Notification
Reference No.: --
Date: 15/04/2016
IIISLA-8th Council Election

As per article 49(b) of Articles of Association (AOA) of the Indian Institute of Insurance Surveyors and Loss Assessors (IIISLA) and in pursuance of the “Regulations & Procedure for the Conduct of Elections to the Council” (RPCEC/IIISLA) of the IIISLA, I, Nimisha Srivastava, the Election Officer (appointed by the IRDAI), hereby notify the Council Election of IIISLA as follows:-

 

Council Election Schedule

Sl. No.

Particulars

Date and Time

 

1

The last date and time  for receipt of nominations by post/courier at the office of the election office

before 11th May, 2016 by 5.35 pm

2

The date of Scrutiny of nominations at the office of the election officer

On 12th May, 2016

3

Announcement of valid nominations on websites of IRDAI/IIISLA

On 13th May, 2016

4

The last date for withdrawal of nominations by intimation in writing by post/courier to the election officer by the candidate concerned

to reach before 23rd May, 2016 by 5.35 pm

5

Announcement of final list of candidates on websites of IRDAI/IIISLA

On 24th May, 2016

6

Dispatch of voting papers by post to eligible voters & placing on website of IRDA/IIISLA

On or before 23rd June, 2016

7

Last date for receipt of voting papers by post/courier by election officer

Before 5.35 pm on 25th July, 2016

8

Dates of counting of votes

26th – 27th July, 2016

9

Date on which the results would be declared at the counting venue

27th July, 2016

10

Announcement of results on the websites on IRDA and IIISLA

On or before 28th July, 2016

 

Elections shall be carried out at the office of IRDAI, Delhi Regional Office, New Delhi and the members are also allowed to submit their vote through postal ballot.  

 

The details of members to be elected from each zone as per  RPCEC/IIISLA are as given below:

Sl No

Zone/Constituency

Retiring Members and No: of Vacancies

1

Western Zone – Goa, Gujarat, Maharashtra, Madhya Pradesh and Rajasthan and the Union Territories on Dadra & Nagar Haveli (Silvassa) and Daman & Diu

1. Mr. Rahul Jadhav

2

Northern Zone – Jammu & Kashmir, Himachal Pradesh, Punjab, Haryana, NCT 0f Delhi, Uttarakhand, Uttar Pradesh and UT of Chandigarh

1. Mr. Nirmal Kumar Tripathi

3

Eastern Zone – Arunachal Pradesh, Assam, Bihar, Chhattisgarh, Jharkhand, Manipur, Meghalaya, Mizoram, Nagaland, Orissa, Sikkim, Tripura, West Bengal

1. Tanmoy Sarkar

4

Southern Zone – Telangana, Andhra Pradesh, Karnataka, Kerala, Tamil Nadu  and Union Territories of Lakshadweep, Andaman & Nicobar islands and Pondicherry

1. B. Shivaprakash

 

Candidates who desire to contest the council elections  (for filling 4 vacancies as stated in the aforementioned table) of the IIISLA in terms of the said RPCEC/IIISLA, shall send their duly filled nominations in the prescribed manner (refer website www.irdai.gov.in) by post/courier to the election officer by name so as to reach her at her office on or before the aforementioned stipulated date and time at the following address:

 

Nimisha Srivastava

Election Officer-IIISLA

IRDAI, New Delhi Regional Office,

Jeevan Tara Bldg, 1st Floor, Gate No.3

Sansad Marg,

New Delhi – 110 001

Tel: +91 11 23444400 
Fax: +91 11 23747650 


As per article 49 (g), of the (AOA of IIISLA), “The electoral college for the election of the members from the zones to be elected shall comprise of all Associate and fellow members of the institute.” As per article 49(h) of the above mentioned Articles of Association, “any contestant or voter who has not paid the annual membership fees within the time stipulated in the regulations, shall neither be eligible to contest nor vote in the elections.” According to the said article read with “RPCEC/IIISLA” only persons whose names are entered in the register of members maintained by the Institute as on 31.03.2016 and have duly paid the annual membership fees on or before  31.03.2016 shall be entitled to contest elections, propose or second candidates or cast votes for Council Elections of  IIISLA.

 

Candidates and all concerned are advised in their own interest to visit websites www.irdai.gov.in and www.iiisla.co.in for familiarizing themselves with the articles of association of the institute and further notifications. As part of e-initiative, Nominations forms are made available on the above mentioned websites and can be downloaded and printed for filing nominations. Nominations, strictly in the prescribed form, shall be sent only to the election officer at her office in New Delhi on the address given above.

 

This notification alongwith nomination form and Regulations & Procedure for the Conduct of Elections to the Council (RPCEC/IIISLA) are hosted at the website www.irdai.gov.in.

 

The two-page notification is being sent by post to IIISLA members  for information and as part of e-initiative, all members are advised to visit IRDAI website www.irdai.gov.in to download/ print  nomination form and RPCEC/IIISLA.

 

 

New Delhi, 13.04.2016

  

Nimisha Srivastava

Election Officer

 

 


 

The Indian Institute of Insurance Surveyors and Loss Assessors

(Registered Office: Parisrama Bhavan, 5-9-58/B, Basheer Bagh, Hyderabad-500 004)

  

 

 

 

 
Nomination Form for

Election to the 8th Council

 

 

Note:- Duly filled in Nomination Form shall reach

Ms. Nimisha Srivastava, Election Officer by post/courier at her office in New Delhi viz.

“ IRDAI, New Delhi Regional Office, Jeevan Tara Bldg, 1st Floor, Gate No. 3, Sansad Marg, New Delhi - 110001” 

on or before 5.35 P.M. on 11th May, 2016.

 

 

INSTRUCTIONS  FOR FILLING NOMINATION FORM BY CANDIDATES

 SEEKING ELECTION TO THE EIGHTH COUNCIL

 

            While filling the nomination form for election to the Eighth Council, the following points/aspects  shall be kept in view:-

 

1.            The nomination should be strictly in the format as prescribed.

 

2.            For the convenience of members, the Nomination Form has been made available on the website www.irdai.gov.in with downloading facility. The form of nomination may be downloaded from the aforesaid  website and used for filing the nomination. Photocopies of the Form can also be used.           

 

3.            The correct name of the relevant zone should be mentioned. For ready  reference, these are given below:-

 

(a)        Western Zone          The States of Goa, Gujarat, Maharashtra, Madhya Pradesh and Rajasthan and the Union Territories of Dadra & Nagar Haveli (Silvassa) and Daman & Diu.

 

(b)       Southern Zone   The States of Telengana, Andhra Pradesh, Karnataka, Kerala and Tamil Nadu and the Union Territories of Lakshadweep, Andaman & Nicobar Islands and Pondicherry.

 

(c)        Eastern Zone   The States of Arunachal Pradesh, Assam, Bihar, Chattisgarh, Jharkhand, Manipur, Meghalaya, Mizoram, Nagaland, Orissa, Sikkim, Tripura, West Bengal. 

 

(d)       Northern Zone    The States of Delhi, Haryana, Himachal Pradesh, Jammu & Kashmir, Punjab, Uttaranchal and Uttar Pradesh and the Union Territory of Chandigarh.

 

 

4.            The nomination forms shall be sent by post / courier to the Election Officer only at her office in New Delhi and sent in a sealed envelope suber-scribing “IIISLA-Nomination-8th Council” so as to reach her on or before 5:35 P.M on 11th May, 2016 at the following address:-

 

Ms. Nimisha Srivastava,

Election Officer-IIISLA

IRDAI, New Delhi Regional Office,

Jeevan Tara Bldg, 1st Floor, Gate No. 3,

Sansad Marg, New Delhi - 110001” 

 

 

5.            The name and professional address of the candidate, the proposer and the seconder must be given in full, as they appear in the List of Voters  for election to the Eighth Council of IIISLA.

 

 

6.            In terms of the “Regulation & Procedure for the conduct of Elections to the Council” (RPCEC/ IIISLA) . and as envisaged in article 15(2) (a) (i) and (ii) of the Institute, no member can offer his candidature simultaneously for more than one post / vacancy. In the event of receipt of more than one nomination within the specified date and time, all the nominations shall be rejected and accordingly his candidature shall be rejected for the Eighth Council Elections. 

 

7.             The nomination shall be filled in by hand only and any over-writing or correction shall be duly initialled by the candidate.

 

8.            With regard to the requirement of photograph as per the annexure to the nomination form, 2 copies of recent passport size photograph (preferably black and white) are required.  One of them may be posted on the right hand top corner of the annexure to the form and the other sent with the nomination form.  Please write your name and membership number legibly at the back of the second copy of the photograph.

 

9.            As per the “ Regulations & Procedure for the Conduct of Elections to the Council” (RPCEC/ IIISLA), it may be noted that only “ members” as defined in Article 1(o) of the Articles of Association and who have paid the annual membership on or before the date specified in notification issued by the Election officer (i.e on or before 31st March, 2016) shall be entitled to contest the Eighth Council elections, propose or second candidates and cast vote.

 

 

 

 

 

 

 

 

 

 

 

FORM OF NOMINATION

 

FORM OF NOMINATION OF A CANDIDATE FOR EIGHTH COUNCIL ELECTION TO THE COUNCIL OF THE

INDIAN INSTITUTE OF INSURANCE SURVEYORS AND LOSS ASSESSORS

 

 

I ____________________________________________ being an eligible  Member of the Institute belonging to the ________________Zone, as defined in the Procedure for the conduct of the Eighth Elections to the Council, as amended up-to-date, hereby offer my candidature for election of :

*(i)  ONE MEMBER  from _____________ Zone* pursuant to Article 15(2)(a)(i) of the Articles of Association of the Council.

 

*Note:-  Every candidate shall carefully fill in the above correctly and clearly without any ambiguity. Failure to do so shall entail the nomination form to be rejected by the Election Officer. A candidate will submit copy of Subscription receipt.

 

I agree to abide by the provisions of the Articles of Association of the Institute,  Procedure for the conduct of the Eighth Elections to the Council as amended up-to-date and the decision of the Election Officer in all matters pertaining to the election.

 

 

Signature of Candidate                                     _______________________________

 

Name in full

(As published in the List of Voters)                          ______________________________________

 

Membership Number                                        ______________________________________

 

 

Address                                                           ______________________________________

(As published in the List of Voters)                         

 

______________________________________

                                                                       

______________________________________

           

 

Dated this ____________________________day of ______________________________2016

 

 

 

 

 

 

 

 

 

To be filled in by the proposer and seconder

 

            We, the undersigned eligible Members of the Indian Institute of Insurance Surveyors and Loss Assessors, being qualified to vote in the Eighth Elections to the Council of the Institute and belonging to ________________ Zone, as that of the candidate do hereby propose and second respectively of  the  candidature of________________________________________ as a candidate to  the Eighth Council Elections  from that constituency as offered by him.

 

(1)        Signature of Proposer                          __________________________________

 

            Name in full

                        (As published in the List of Voters)              ___________________________________

 

            Membership Number                            ___________________________________

 

            Address                                               ___________________________________

            (As published in the List of voters) 

___________________________________

 

                                                                        ___________________________________

                                                                       

___________________________________

            Dated this ____________________________ day of ___________________________2016

 

 

(2)        Signature of Seconder                         ___________________________________

 

            Name in Full

(As published in the List of voters)              ___________________________________

 

Membership Number                            ____________________________________

 

            Address                                               ____________________________________

(As published in the List of Voters)             

____________________________________

                                                           

____________________________________

                                                           

____________________________________

 

           

 

Dated this ____________________________ day of ___________________________2016

 

 

Please see next page for the Annexure to the Form of Nomination


ANNEXURE TO FORM OF NOMINATION

 

PHOTO

 

 

 

 

 

 

 

Please affix here your recent passport size photograph

 

 

 

 

 

 

 

 

 

I, ___________________________________________, give below the following true and correct particulars concerning myself:-

 

 

(a)

Name, Membership Number, Professional Address

 

 

 

(b)

Date of Birth

 

(c)

Whether citizen of India

 

 

(d)

Whether found guilty of any professional or other misconduct, and consequently whether reprimanded or the name has been removed from the Register or has been awarded penalty or fine as on the date of nomination.

 

 

(e)

If the answer to (d) above is in affirmative, to provide the following details, wherever applicable (separately* for each misconduct for which found guilty):

 

(i) the offence for which found guilty

 

(ii) the date of reprimand

 

 (iii) the date from which the name was removed on account of above disqualification from the Register

 

(iv) the total period of removal

 

(v) the date on which the period of removal expires

 

(vi) whether the removal was on account of disabilities falling under the Article 12 or 14 of the Articles of Association.

 

 

 

(vii) the date on which the                                                                                                                                                                                                        penalty or fine was awarded

 

 

(viii) amount of penalty or fine

 

(ix) the date on which the payment was made for penalty or fine awarded

 

Whether holding a post under the Central or State Government

 

(f)

Whether holding a post under the Central or State Government or Insurer

 

 

 

Place:

 

Date:                                                                                                    Signature of the Candidate

 

 

VERIFICATION

 

I, ______________________________________, do hereby affirm and declare that the personal particulars given above are true and  correct to the best of my knowledge and belief.

 

Place:

 

Date:                                                                                                    Signature of the Candidate

 

 

 .

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