Section 26 in The Chartered Accountants (Election to the Council) Rules, 2006
26. Presence of the candidates and their authorized representatives at the polling booths.
(1)A candidate for election from a constituency shall be entitled to be present at the polling booths in that constituency.(2)He may appoint any two members as his authorized representatives for each polling booth, only one of whom shall be entitled to be present at a time on his behalf at that particular polling booth.(3)No appointment of an authorized representative shall be valid unless the candidate has issued a letter of authority to such a representative. The letter of authority shall be produced before the polling officer concerned, and shall include the full name, the membership number and the address of the authorized representative, as well as the number of polling booth at which he is authorized to be present.(4)The polling officer shall keep a record of attendance of the candidates and their authorized representatives, which shall be forwarded to the Returning Officer after the poling is over.
