Section 20(2) in The Chartered Accountants (Election to the Council) Rules, 2006
(2)The voter in order to cast his vote: -(a)shall place on his ballot paper the number 1 (in Arabic [*] [Omitted 'or Roman' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] numerals [*] [Omitted 'or in words' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]) in the square opposite the name of the candidate for whom he desires to vote; and(b)may, in addition, place on his ballot paper the number 2, or the numbers 2 and 3 or the numbers 2, 3 and 4 (in Arabic [*] [Omitted 'or Roman' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] numerals [*] [Omitted 'or in words' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]) and so on in the squares opposite the names of other candidates in the order of his preference, upto the maximum number of preferences available to him under sub-rule (1).(c)may put 'x' against whom he has not mentioned any preference.
