Section 22F(1) in The Chartered Accountants (Amendment) Act, 2006
(1)The Chairperson or a member may, by notice in writing under his hand addressed to the Central Government, resign his office:Provided that the Chairperson or a member shall, unless he is permitted by the Central Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of term of office, whichever is earlier.
