Section 10 in The Company Secretaries (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 demand draft in favour of Secretary of the Institute and payable at New Delhi.(3)A candidate whose nomination is held to be invalid shall be entitled to the refund of fifty percent of the fee payable.
