Section 17(4) in The Chartered Accountants (Election to the Council) Rules, 2006
(4)If the candidate dies after commencement of the counting and before declaration of result, counting of votes would continue as if the person has not died, and, if as a result of such counting he is found to be in a position to be declared elected, then the entire ballot papers would be recounted afresh, with the votes cast in favour of the candidate deemed to have been cast in favour or the candidate, if any, next in order of preference in the ballot paper.
