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Company Secretaries Act, 1980 15. Functions of The Council (1) The duty of carrying out the provisions of this Act shall be vested in the Council. (2) In particular, and without prejudice to the generality of the foregoing power, the duties of the Council shall include - (a) the prescribing of the standards for, and conduct of examinations for enrolment of candidates in the Register and of the fees therefor ; (b) the registration and training of students; (c) the prescribing of qualifications for entry in the Register; (d) the recognition of foreign qualifications and training for purposes of enrolment; (e) the granting or refusal of certificates of practice under this Act; (f) the maintenance and publication of a Register of persons qualified to practice as Company Secretaries; (g) the levy and collection of fees from members, examinees and other persons; (h) the removal of names from the Register and restoration to the Register of names which    |
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