Section 13 in The Chartered Accountants (Election to the Council) Rules, 2006
13. Preparation of lists of valid nominations.
(1)On completion of the scrutiny of the nominations, the Returning Officer shall forthwith prepare a list of valid nominations for each constituency and cause a copy of the list to be sent by registered/speed post to each candidate from that constituency who had filed his nomination:Provided that such list should be sent at least ten days before the last date of withdrawal of nominations fixed under clause (c) of sub-rule 2 of rule 4.(2)The list shall contain full names in alphabetical order and the addresses, as published in the list of voters, of the validly nominated candidates for each constituency:Provided that if the names of two or more candidates are same, then person with earlier date of enrollment as a member shall be included in the list before other person or persons having the same name but having a subsequent date of enrollment.
