Section 10 in The Chartered Accountants (Amendment) Act, 2006
10. Re- election or re- nomination to Council.-
A member of the Council, elected or nominated under sub- section (2) of section 9, shall be eligible for re- election or, as the case may be, re- nomination: Provided that no member shall hold the office for more than three consecutive terms: Provided further that a member of the Council, who is or has been elected as President under sub- section (1) of section 12, shall not be eligible for election or nomination as a member of the Council.
