Section 7(ii) in The Chartered Accountants (Election to the Council) Rules, 2006
(ii)a person drawing salary from the Consolidated Fund of India or the Consolidated Fund of a State as the case may be, or from any body corporate or any organization where the Central government or the state government own individually or jointly a majority stake, shall be deemed to be a person holding a post under the Central Government or the State Government as the case may be for the purpose of attracting disqualification under clause (b) of the proviso above;
