Section 4 in Companies (Registered Valuers and Valuation) Rules, 2017
4. Qualifications and experience.
- An individual shall have the following qualifications and experience to be eligible for registration under rule 3, namely:-(a)post-graduate degree or post-graduate diploma, in the specified discipline, from a University or Institute established, recognised or incorporated by law in India and at least three years of experience in the specified discipline thereafter; or(b)a Bachelor's degree or equivalent, in the specified discipline, from a University or Institute established, recognised or incorporated by law in India and at least five years of experience in the specified discipline thereafter; or(c)membership of a professional institute established by an Act of Parliament enacted for the purpose of regulation of a profession with at least three years' experience after such membership [***] [Omitted 'and having qualification mentioned at clause (a) or (b)' by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).].Explanation-I. - For the purposes of this clause the `specified discipline' shall mean the specific discipline which is relevant for valuation of an asset class for which the registration as a valuer or recognition as a registered valuers organisation is sought under these rules.Explanation-II. - Qualifying education and experience [***] [Omitted 'and examination or training' by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).] for various asset classes, is given in an indicative manner in Annexure-IV of these rules.[Explanation III. - For the purposes of this rule and Annexure IV, 'equivalent' shall mean professional and technical qualifications which are recognised by the Ministry of Human Resources and Development as equivalent to professional and technical degree.] [Inserted by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).]
