 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Cost and Works Accountants Act, 1959 33. Admission to and fees for Final Examination (1) No candidate shall be admitted to the Final Examination unless he is a Registered Student and has passed the Intermediate Examination of the Institute or of the dissolved company and unless he has paid all his dues at least sixty days prior to the commencement of the examination: PROVIDED that a candidate shall not be admitted to any Stage or Stage (Group or Groups under the Old Syllabus) of the Final Examination as provided in regulation 34, unless he has produced a certificate from the Director of Studies or the Head of the Coaching Administration or from the Head of the Institution recognized by the Council in this behalf, duly approved by the Director of Studies or the Head of the Coaching administration, as the case may be, to the effect that subsequent to his passing the Intermediate Examination, he has satisfactorily undergone a course of postal or oral tuition for the said Stage or Stage (Group or Groups under the old syllabus) of the Final Examination as provided in regulation 34. (2) In the Final Examination a candidate can appear in Stage III (Group I under the old syllabus) or Stage IV (Group II under the old syllabus) or both if he has completed coaching as mentioned in sub-regulation (1). (3) Every candidate for admission to the Final Examination shall pay an Examination Fee at the rate of Rupees Two Hundred and Forty only per Stage or Group (old syllabus) and Rupees Four Hundred Eighty only for both the Stages or Group (old syllabus) or such fees as may be fixed by the Council from time to time.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back