Section 16 in The Company Secretaries (Election to the Council) Rules, 2006
16. Election Code of Conduct.
(1)With a view to maintain a healthy and peaceful atmosphere during the election process for ensuring a free and fair election, the Returning Officer, shall issue a Election Code of Conduct for candidates, as approved by the Council before issue of notification under sub-rule (2) of Rule 4, and which shall be published on the web-site of the Institute.(2)The Election Code of Conduct shall contain instructions and norms to be followed by candidates and their authorized representatives appointed under these Rules during the entire election process including at the polling booth and counting centre.(3)The Election Code of Conduct shall come into force from the date of issue of notification under sub-rule (2) of Rule 4.(4)The Election Code is deemed to be a guideline of the Council under item (1) of Part II of the Second Schedule of the Act and it is obligatory for each candidate to comply with the Election Code of Conduct.
