Section 39 in The Chartered Accountants (Election to the Council) Rules, 2006
39. Decision of the Returning officer to be final.
- Unless otherwise provided in these Rules, the decision of the Returning Officer or of the officer authorised by him under these Rules shall be final in all matters pertaining to conduct of election, interpretation of these Rules and the procedure adopted for such matter which are not specifically covered by these Rules.Explanation. - For the purpose of this rule, the conduct of election shall also include the process of counting of votes and declaration of results.
