Section 9 in The Chartered Accountants (Amendment) Act, 2006
9. Amendment of section 12.-
In section 12 of the principal Act,-(i) in sub- section (3), after the words" he shall be eligible for re- election", the words, brackets and figure" under sub- section (1)" shall be inserted;(ii)in sub- section (4),-(a) for the word" President" occurring at both the places, the words" President and the Vice- President" shall be substituted;(b)for the words" charge of his duties", the words" charge of their duties" shall be substituted.
