Section 11(1) in The Chartered Accountants (Election to the Council) Rules, 2006
(1)A candidate for election, in addition to fee as provided in rule 10, shall pay, irrespective of the number of nominations filed/specified under rule 9, an amount of Rs. 20,000/- (Rupees Twenty Thousand only) as security deposit, which shall be forfeited if he fails to secure not less than 2% of the original votes as defined in rule 35 polled in the concerned regional constituency.
