Section 812 in Rules of the High Court of Judicature for Rajasthan, 1952
812. Material papers relating to an enquiry.
- The Council of Institute of Chartered Accountants of India (hereafter referred to as the Council) shall forward to the High Court one set of material papers relating to the enquiry which will be regarded as the original set. It shall include the following records:-(a)The finding of the Council.(b)The report of the Disciplinary Committee.(c)Complaint or information.(d)Written statement of defence.(e)Depositions of witnesses, affidavits, exhibits and other oral and documentary evidence.(f)Notes of the hearing before the Disciplinary Committee and the Council.(g)Such other papers which were before the Disciplinary Committee and the Council as the Council may consider relevant or the High Court may require for the disposal of the case.The Court shall also furnish the High Court with two additional authenticated copies of the papers aforesaid.
