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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(8) in The Chartered Accountants (Election to the Council) Rules, 2006

(8)On consideration of the complaint and written statement of the member if any, if the Panel is of the view that the member has violated any one or more provisions of the Election Code of Conduct or rule 42, it shall refer the complaint along with its opinion to the Director (Discipline) for further investigation.