(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters,-(a)the standard and conduct of examinations under this Act;(b)the qualifications for the entry of the name of any person in the Register as a member of the Institute;(c)the conditions under which any examination or training may be treated as equivalent to the examination and training prescribed for members of the Institute;(d)the conditions under which any foreign qualification may be recognized;(e)the manner in which and the conditions subject to which applications for entry in the Register may be made;(f)the fees payable for membership of the Institute and the annual fee payable by associates and fellows of the Institute in respect of their certificates;(g)the manner in which elections to the Regional Councils may be held;(h)the particulars to be entered in the Register;(i)the functions of Regional Councils;(j)the training of articled and audit assistants, the fixation of limits within which premia may be charged from articled assistants and the cancellation of articles and termination of audit service for misconduct or for any other sufficient cause;(k)the regulation and maintenance of the status and standard of professional qualifications of members of the Institute;(l)the carrying out of research in accountancy;(m)the maintenance of a library and publication of books and periodicals on accountancy;(n)the management of the property of the Council and the maintenance and audit of its accounts;(o)the summoning and holding of meetings of the Council, the times and places of such meetings, the conduct of business thereat and the number of members necessary to form a quorum;(p)the powers, duties and functions of the President and the Vice-President of the Council;(q)the functions of the Standing and other committees and the conditions subject to which such functions shall be discharged;(r)the terms of office, and the powers, duties and functions of the Secretary and other officers and servants of the Council; and(s)Repealed by Section 30 of the Chartered Accountants (Amendment) Act, 2006(t)any other matter which is required to be or may be prescribed under this Act.
