Company Secretaries Act, 1980
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
(including donations and grants) received by the Council and out of which shall
be met all expenses including any donations made 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 funds distinguishing capital from revenue.
(4) The annual accounts of the Council shall be subject to audit by a Chartered
Accountant in practice within the meaning of the Chartered Accountants Act,
1949, (38 of 1949), to be appointed annually by the Council :
Provided that no member of the Council who is a
Chartered Accountant 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) Subject to such directions as the Central
Government may, by order in writing, make in this behalf, the Council may
borrow -
(a) any money required
for meeting its liabilities on capital account on the security of the fund or
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 over-draft.