Section 12(10)(a) in The Chartered Accountants (Election to the Council) Rules, 2006

[Cites 0, Cited by 0] [Section 12(10)] [Section 12] [Entire Act]

(a)The Panel shall reject a nomination if it is satisfied that : -

(i)the candidate was ineligible to stand for election under rule 7; or

(ii)the proposer or the seconder was not qualified to subscribe to the nomination of the candidate in the approved Form; or

(iii)the signature of the candidate or of the proposer or the seconder is not genuine; or

(iv)there has been a failure to comply with the provisions of rule 9, rule 10 or rule 11.

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