Section 10 in The Chartered Accountants (Election to the Council) Rules, 2006
10. Fee for election.
(1)A candidate for election shall pay such fee as may be fixed by the Council from time to time which shall not in any case exceed Rs. 50,000/-, irrespective of the number of nominations.(2)The fee shall be paid by a demand draft drawn in favour of Secretary of the Institute.(3)A candidate whose nomination is held to be invalid shall be entitled to receive the refund of fifty percent of the fee payable.
