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Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021 introduced in Lok Sabha

The Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021 (“Bill”) was introduced in Lok Sabha on December 17, 2021.  The Bill proposes to amend the Chartered Accountants Act, 1949, the Cost and Works Accountants Act, 1959 and the Company Secretaries Act, 1980 (“Acts”).

 

Key highlights of the Bill (as introduced in Lok Sabha):

    1. The Institute of Chartered Accountants of India
    2. The Institute of Cost Accountants of India
    3. The Institute of Company Secretaries of India
    1. Presiding officer (having experience in law and knowledge of disciplinary matters).
    2. Two members
    3. Director (Discipline) as secretary.
    1. Presiding Officer (President or Vice-President of the Council).
    2. Two members elected from the Council.
    3. Two members nominated by the Central Government.

The Bill amends the Acts to provide that the Presiding Officer must not be a member of the institutes and shall be nominated by the central government.  The Committee must conclude its inquiry in 180 days from the receipt of the preliminary examination report.

    1. reprimand or remove the member from the Register of the Institute, or
    2. impose a fine of up to Rs. 5 lakhs.
    1. prohibiting the firm from undertaking activities related to the profession of chartered account, cost accountant, or company secretary, as the case may be, for up to two years, or
    2. imposing of a fine of up to Rs 50 lakhs.

*Tanvi Singh, Editorial Assistant has reported this brief.

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