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ACTS & RULES

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  • The Chartered Accountants Act, 1949

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The Chartered Accountants Act, 1949

An Act to make provision for the regulation of the profession of Chartered Accountants.

Read the complete act : Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2011] Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2006]
Amendments
  • Chartered Accountants (Amendment) Act, 2011
  • Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2006]
 
Rules
Year Categories Description
2016 Rules dated 23 Mar 2016 Appellate Authority(Allowances payable to, and other terms and conditions of service of chairperson and members and the manner of meeting expenditure of the Authority) Amendment Rules, 2006
2016 Rules dated 22 Mar 2016 Appellate Authority (Allowances payable to, and other terms and conditions of service of Chairperson and members and the manner of meeting expenditure of the Authority) Rules, 2006
2016 ICAI Chartered Accountant Procedures of Meetings of Quality Review Board , and Terms and Conditions of Service and Allowances of the Chair Person and Members of the Board (Amendment Rules), 2016
2007 ICAI Procedure of Investigation ( English & Hindi version)
2007 ICAI Corrigendum G.S.R.225(E) ( English & Hindi version)
2006 ICAI Charted Accountants (Nomination of Members to the Council)Rules,2006( English & Hindi version)
2006 ICAI Procedure of Meetings ( English & Hindi version)
2006 ICAI Appellate Authority ( English & Hindi version)
2006 ICAI Chartered Accountants(Election to the council) Rules 2006 ( English & Hindi version)
2006 ICAI Chartered Accountants(Election Tribunal) Rules,2006 ( English & Hindi version)
 
Circulars
Reference No Date Description
General Circular 10/2011 04.04.2011 Interpretation of the word “Partnership” for the purpose of Chartered Accountants Act, 1949, Cost and Works Accountants Act, 1959 and Company Secretaries Act, 1980.
General Circular 13.12.2010 Members of professional institutes arrested by law enforcement agencies for criminal offences - Deirections of Central Government - issue of.
 
Notifications
Reference No Date Description
S.O.1940(E) 02.06.2016 In exercise of the powers conferred by sub section (1) of section 10B of the Chartered Accountants Act, 1949 (38 of 1949)
S.O 1634(E) 04.05.2016 sub-section(1) of section 10B of the chartered Accountants Act, 1949(38 of 1949)
G.S.R.835(E) 03.11.2015 Constitution Of Appellate Authority
G.S.R. 744(E) 30.09.2015 Amendment to G.S.R.38( E) dated 19th January 2011.
G.S.R. 563(E) 21.07.2015 Amendment to G.S.R.38( E) dated 19th January 2011.
S.O 2286(E) 24.09.2012 Amendment to SO 789 (E) dated 20th March, 2009
G.S.R. 441(E) 12.06.2012 Amendment to GSR 38 (E) dated 19th January, 2011
G.S.R. 486(E) 21.06.2012 Amendment to GSR 38 (E) dated 19th January, 2011
GSR 8(E) 10.01.2012 Amendments in the Chartered Accountants Procedures of Meetings of Quality Review Board and terms and conditions of service and allowances of the Chairperson and Members of the Board Rules, 2006
S.O 190(E) 30.01.2012 The Chartered Accountants (Amendment) Act,2011 (No. 3 of 2012) the Central Government hereby appoints the 1st day of February, 2012 as the date on which the provision of the said Act shall come into force.
G.S.R 684 (E) 14.09.2011 The Charted Accountants(Amendment) Act,1949.
G.S.R 38 (E) 19.01.2011 The Charted Accountants(Amendment) Act,1949.
GSR 477(E) 17.06.2011 Amendments in the Appellate Authority(Allowances payable to,and other terms and conditions of service of Chairperson and Members and manner of meeting expenditure of the Authority)Rules,2006
GSR 226(E) 22.03.2011 Rules to amend the Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) rules, 2007
SO 567(E) 15.03.2011 Amendments in notification of the Government of India, Ministry of Corporate Affairs, number S.O. 789(E), dated 20th March, 2009
GSR 110(E) 25.02.2011 Amendment to the Chartered Accountants (Election to the Council ) Rules, 2006
GSR 38(E) 19.01.2011 Constituiton of Quality Review Board un der section 28A of Chartered Accountants Act, 1949
G.S.R. 620(E) 31.08.2009 Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 in accordance with the power conferred under section28A of the Chartered Accountants Act, 1949 (38 of 1949)
S.O. 789(E) 20.03.2009 Appoinment of Appellate Authority by central Government in accordance with the power conferred under section 22A The Chartered Accountants Act, 1949,Cost and Works Accountants Act, 1959 andThe Company Secretaries Act, 1980
G.S.R 163 (E) 12.03.2009 Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 in accordance with the power conferred under section28A of the Chartered Accountants Act, 1949 (38 of 1949)
G.S.R 152 (E) 05.03.2009 Amendment made in the Charted Accountants Procedures and Terms & Conditions of Services and Allowances of the Chairpersons and members of Board Rules ,2006, in accordance with the power conferred by cl(f)and (g) of sub-section (2) of Section 29A of, rw Section 28C abd sub-section (1) of Section 28D of the Chartered Accountants Act, 1949 (38 of 1949)
G.S.R 4(E) 02.01.2009 Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 constituting the Quality Review Board in accordance with the power conferred under section28Aof the Chartered Accountants Act, 1949 (38 of 1949)
No. 1-CA(7)/123/2008 02.12.2008 Amendment made Charted Accountants Regulations , 1988 , in exercise of powers conferred by sub-section (1) read with sub-section (3) ,of Section 30 of the said Act
No. 1-CA(7)/116/2008 25.09.2008 Amendment made Charted Accountants Regulations , 1988 , in exercise of powers conferred by sub-section (1) of Section 30 of the said Act
No. 1-CA(7)/121/2008 19.08.2008 Notification for appointement of Director(Discipline) in exercise of powers conferred by sub-section (1) of Section 21 of the Charted Accountants Acts ,1949 (38 of 1949)
G.S.R 553 (E) 23.07.2008 The Charted Accountants(Amendment) Act,1949.
No. 1-CA(7)/112/2008 18.03.2008 Corrigendum to Notification No. 1-CA(7)112/2008 under Chartered Accountants Act, 1949
No. 1-CA(7)/109/2008 04.03.2008 Amendment in the fee for name to be entered in the register under Chartered Accountants Act, 1949
No. 1-CA(7)/110/2008 04.03.2008 Amendment in the fee for name to be entered in the register under Chartered Accountants Act, 1949
No. 1-CA(7)/111/2008 04.03.2008 Amendment in the fee for practicing under Chartered Accountants Act, 1949
No. 1-CA(7)/112/2008 04.03.2008 Amendment in Annual Membership Fee under Chartered Accountants Act, 1949
No. 1-CA(7)/113/2008 04.03.2008 Amendment in the additional fee for name to be entered in the register under Chartered Accountants Act, 1949
No.1-CA(7)/102/2007(E) 17.08.2007 Amendments Further To Amend The Chartered Accountants Regulation,1988 ,Were Published By The Council Of The Institute Of Accountants Act,1949(38 Of1949) At Page 1 To 8 Of The Gazette Of India (Extraordinary), Part III section 4, dated the 26 the 26th April 2007
GSR 448(E) 28.06.2007 The Central Government Hereby By Constitutes A Quality Review Board Consisting Of The Following Persons.
GSR 224(E) - 227(E) 22.03.2007 Amendment in Notifications GSR 734(E) dated 27.11.2006, GSR 708(E) dated 17.11.2006, GSR 710(E) dated 17.11.2006 and GSR 709(E) dated 17.11.2006.
GSR 112(E) 27.02.2007 Framing of Rules under Section 29(A), sub section 2, clause c and d of the Chartered Accountants Act 1949
G.S.R 711 (E) 17.11.2006 The Charted Accountants(Amendment) Act,1949.
S.O 1276 (E) 08.08.2012 The Charted Accountants(Amendment) Act,2006.
S.O 1439 (E) 05.08.2006 The Charted Accountants(Amendment) Act,2006.
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