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Gujarat HC: ICAI Not Empowered to Conduct Disciplinary Proceedings Without Written Allegations - (17 Mar 2020)

CIVIL

Gujarat High Court has held that the Institute of Chartered Accountant of India (ICAI) is not empowered to conduct any disciplinary proceedings without written allegations, stating that in the absence of any information as prescribed under Rules 7 of the Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007, the prima facie opinion derived by the authority lacks jurisdiction and has no foundation.

Tags : GUJARAT HIGH COURT   DISCIPLINARY PROCEEDINGS   ICAI  

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