Section 25 in The Chartered Accountants (Election to the Council) Rules, 2006
25. Ballot paper.
(1)The ballot paper shall contain, in alphabetical order in English, a list of the candidates validly nominated for a constituency and shall be printed on one side only.(2)Each such ballot paper shall contain the Institute's emblem printed in such manner, as may be decided by the Returning Officer having regard to the security considerations of the ballot paper.(3)[ Each ballot paper shall contain a counterfoil, and the serial number of the ballot paper shall be printed on the counter foil.] [Inserted by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]
