Section 338 in High Court of Chhattisgarh Rules, 2005
338.
The Council of Institute of Chartered Accountants of India (hereinafter referred to as the Council) shall forward to the High Court a set of material papers relating to the enquiry which will be regarded as the original set. It shall include the following : -(a)The finding of the Council ;(b)The Report of the Disciplinary Committee;(c)Complaint or information ;(d)Written statement in defence ;(e)Deposition of witnesses, affidavits, exhibits and other oral and documentary evidence.(f)Notes of the hearing before the Disciplinary Committee.(g)Such other papers as 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 Council shall also furnish the High Court with five additional identical copies of the papers aforesaid for insertion in the paper books.
