Section 32 in The Chartered Accountants (Election to the Council) Rules, 2006
32. Appointment of time and date for the counting of votes.
- The Returning Officer shall, at least fifteen days before date of polling, appoint for each regional constituency, a date or dates, place and time for each such date for the counting of votes at the headquarters [or regional office of the Institute, as the case may be,] [Substituted 'of the Institute' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] and shall also give notice of such date or dates, place and time in writing to all the candidates.
