 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Chartered Accountants Act, 1949 18. Finances of the Council (1) There shall be established a fund under the management and control of the Council into which shall be paid all moneys received by the Council and out of which Shall be met all expenses and liabilities properly incurred by the Council. (2) The Council may invest any money for the time being standing to the credit of the fund in any government security or in any other security approved by the Central Government. (3) The Council shall keep proper accounts of the fund distinguishing capital from revenue. (4) The annual accounts of the Council shall be subject to audit by a chartered accountant in practice to be appointed annually by the Council: PROVIDED that no member of the Council or a person who is in partnership with such member shall be eligible for appointment as an auditor under this sub-section. (5) As soon as may be practicable at the end of each year, but not later than the 30th day of September of the year next following, the Council shall cause to be published in the Gazette of India a copy of the audited accounts and the Report of the Council for that year, and copies of the said accounts and report shall be forwarded to the Central Government and to all the members of the Institute. (6) The Council may borrow from a scheduled bank, as defined in the Reserve Bank of India Act, 1934 (2 of 1934), or from the Central Government- (a) any money required for meeting its liabilities on capital account on the security of any other assets for the time being belonging to it, or (b) for the purpose of meeting current liabilities pending the receipt of income by way of temporary loan or overdraft.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back