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Cost and Works Accountants Act, 1959 30. Admission to and fees for Intermediate Examination (1) No candidate shall be admitted to the Intermediate Examination unless he is a Registered Student of the Institute and has paid all his dues at least sixty days prior of the commencement of the Examination: PROVIDED that a candidate registered as a student shall not be admitted to any stage or stages (Group or Groups under old syllabus) of the Intermediate Examination as provided in regulation 31, unless he has produced a certificate from the Director of Studies or the Head of the Coaching Administration, by whatever name designated, or from the head of the Institution recognized by the Council in this behalf and duly approved by the Director of Studies or the Head of the Coaching Administration, as the case may be, to the effect that he has undergone satisfactorily a course of postal or oral tuition for the said Stage or Stages (Group or Groups under old syllabus) of the Intermediate Examination as provided in regulation 31 : PROVIDED FURTHER that the Examination Committee may on receipt or being in possession, of any information against any candidate regarding guilty of misconduct in using unfair means during the examination or misbehaving in any manner in examination hall decline to admit him to any examination after giving him an opportunity to explain his conduct and after holding such enquiry for the purpose as it may consider necessary. (2) In the Intermediate Examination, a candidate can appear in Stage I (Group I under old syllabus) or Stage II (Group II under old syllabus) or both if he has completed coaching as mentioned in sub-regulation (1). (3) Every candidate for admission to the Intermediate Examination shall pay an Examination fee at the rate of Rupees One Hundred and Sixty only per stage or Group (old syllabus) and Rupees Three Hundred and Twenty only for both the stages or Groups (old syllabus) or such fees as may be fixed by the Council from time to time.    |
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