Section 6(3) in The Chartered Accountants (Amendment) Act, 2006
(3)No person holding a post under the Central Government or a State Government shall be eligible for election to the Council under clause (a) of sub- section (2).(4) No person who has been auditor of the Institute shall be eligible for election to the Council under clause (a) of sub- section (2), for a period of three years after he ceases to be an auditor.
