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Cost and Works Accountants Act, 1959 99. Powers and duties of the Secretary Subject to the general supervision of the President and the Committee concerned, the Secretary shall exercise and perform, in addition to the powers and duties specially assignee to him in the Act or these Regulations, the following powers and duties, namely: (a) Being in charge of the Office of the Institute as its Executive Head, managing it and attending to all correspondence. (b) Removal from the membership owing to death and restoration to membership and issuing notification therefor. (c) Sanctioning and renewing of Certificates of Practice for associates and fellows and canceling Certificates of Practice at the request of members. (d) Granting of permission to members to be engaged in other occupations besides the practice of the profession of accountancy within the categories permitted by the Council under regulation 111. (e) Maintenance of registers, documents and forms as required by the Act and these Regulations. (f) Being in charge of all the property of the Institute. (g) Making necessary arrangements for receiving moneys due to the Council and also issuing receipts therefor. (h) Incurring of all revenue expenditure within the limits sanctioned by the Council or the Committees and incurring capital expenditure or purpose of purchasing books for the library of the Institute within the limit sanctioned by the Council or the Committees. (i) Causing proper accounts to be maintained and delivering of account books, or furnishing information to the auditors appointed by the Council for the purpose of audit of the accounts of the institute. (j) Making all other payments as sanctioned by the Council, Committees or the President. (k) Payment of salary and allowances to the members of the staff, granting of leave to them; and sanctioning their increments within the prescribed scales subject to the approval of the President. (l) Exercise of disciplinary control over the staff except dismissal which should have the sanction of the President. (m) Admitting candidates to the examinations held under hence Regulations and making all necessary arrangements for the conduct of the examinations. (n) Refunding or transferring of fees received in accordance with these Regulations for the examinations, enrolment, issue of Certificates of Practice and allied matters. (o) Registering and noting of suspension, cancellation or termination of registration of students. (p) Permitting Registered Students to engage in other occupation as approved by the Council or the Committees. (q) Signing and issuing of: (i) all notifications as provided in clauses (b) above; (ii) all other notifications on behalf of the Council, subject to the approval of the President. (r) Signing Vakalat Namas on behalf of the Council, appointing Solicitor of Advocates on behalf of the Council, and filling papers in Courts on behalf of the Council, subject to the approval of the President. (s) Calling of such information and particulars as he may consider necessary in furtherance of the above duties. (t) Performing such other duties and functions as are incidental and ancillary to and may be required for the performance of the above duties and exercising such other powers as may be delegated by the Council, a Committee or the President from time to time.    |
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