 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Cost and Works Accountants Act, 1959 10. Certificate of Practice (1) A member of the Institute may apply to the Council for a Certificate entitling him to practice as a Cost Accountant throughout India. Every application for the grant or renewal of a Certificate shall be accompanied by the requisite annual Certificate fee and shall be in Form 'D'. The Certificate shall be issued in Form 'E' and shall be valid until the 30th June of the next year following. On a proper application in Form 'D' for the renewal of the Certificate of practice for the succeeding twelve months, the validity of the Certificate shall be extended from time to time by a Certificate in writing by the Secretary in Form 'F'. (2) A member who ceases to be in practice shall, not later than one month from the date he ceases to practice, intimate the fact to the council in writing. (3) A member who ceases to be in practice or whose Certificate of Practice has been cancelled under Regulation 11 shall surrender the Certificates then held by him to the Secretary.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back