Section 16(7) in The Chartered Accountants (Election to the Council) Rules, 2006
(7)On receipt of written statement, the Returning Officer shall place the complaint and written statement along with additional documents if any, before the Panel for its consideration.Provided that if the written statement is not submitted, within seven days, by the member against whom complaint has been made, the Returning Officer shall presume that the member has nothing to state and take further action as per this rule.
