Section 41 in The Chartered Accountants (Election to the Council) Rules, 2006
41. Election Expenses.
(1)No candidate, whose name has been included in the final list of nominations under rule 15, shall incur an expenditure above an amount to be fixed by the Council for this purpose.(2)Every such candidate shall file an account of expenses incurred for the election in a format approved by the Council, within fifteen days of notification issued under rule 36.(3)A member shall be deemed to have brought disrepute to the Council under item (2) of Part IV of the First Schedule to the Act if, in connection with an election to the Council of the Institute, he is found to have contravened the provisions of sub-rule (1) or sub-rule (2)
