Companies Act, 1956

Sec 210A    -    Constitution of National Advisory Committee on Accounting Standards.

(1) The Central Government may, by notification in the Official Gazette, constitute an Advisory Committee to be called the National Advisory Committee on Accounting Standards (hereafter in this section referred to as the "Advisory Committee") to advise the Central Government on the formulation and laying down of accounting policies and accounting standards for adoption by companies or class of companies under this Act.

(2) The Advisory Committee shall consist of the following members, namely :-

(a) a Chairperson who shall be a person of eminence and well versed in accountancy, finance, business administration, business law, economics or similar discipline;

(b) One member each nominated by the Institute of Chartered Accountants of India constituted under the Chartered Accountants Act, 1949(38 of 1949), the Institute of Cost and Works Accountants of India constituted under the Cost and Works Accountants Act, 1959 (23 of 1959) and the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980 (56 of 1980);

(c) One representative of the Central Government to be nominated by it;

(d) One representative of the Reserve Bank of India to be nominated by it;

(e) One representative of the Comptroller and Auditor-General of India to be nominated by him;

(f) A person who holds or has held the office of professor in accountancy, finance or business management in any university or deemed university;

(g) The Chairman of the Central Board of Direct Taxes constituted under the Central Boards of Revenue Act, 1963 (54 of 1963) or his nominee;

(h) Two members to represent the chambers of commerce and industry to be nominated by the Central Government; and

(i) One representative of the Securities and Exchange Board of India to be nominated by it.

(3) The Advisory Committee shall give its recommendations to the Central Government on such matters of accounting policies and standards and auditing as may be referred to it for advice from time to time.

(4) The members of the Advisory Committee shall hold office for such terms as may be determined by the Central Government at the time of their appointment and any vacancy in the membership in the Committee shall be filled by the Central Government in the same manner as the member whose vacancy occurred was filled.

(5) The non-official members of the Advisory Committee shall be entitled to such fees, traveling, conveyance and other allowances as are admissible to the officers of the Central Government of the highest rank.

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