Section 19 in The Chartered Accountants (Election to the Council) Rules, 2006
19. Mode of election.
(1)The election shall be held in accordance with the system of proportional representation by means of a single transferable vote.(2)Except as otherwise provided, at every election where a poll is taken, vote shall be given by secret ballot and every voter in any election, shall cast his vote personally in the booth provided for the purpose, unless a voter is allowed in respect of any election to cast his vote by post as hereinafter provided.Explanation. - For purpose of clarity it is reiterated that a voter desiring to record his vote, shall do so in person and not by proxy.(3)Notwithstanding anything contained in these Rules or the Regulations, the giving or recording of votes through voting machines or internet in such manner as may be determined by the Council, and with the approval of the Central Government, may be adopted in such constituency or constituencies as the Returning Officer may, having regard to the circumstances of each case, specify.Explanation. - For the purposes of this sub-rule, the approval of the Central Government should be sought and obtained prior to publication of notification in the Gazette of India required under sub-rule (2) of rule 4.
