Section 30 in Companies (Registered Valuers and Valuation) Rules, 2017
30. A valuer shall not conduct business which in the opinion of the authority or the registered valuer organisation discredits the profession.
Annexure-IIForm-A[See sub-rule (1) of rule 6)]Application for registration as a valuer by an individualToThe Authority[Insert address]From[Name and address]Subject: Application for registration as a valuerSir/Madam,I, having been enrolled as a member with the (please write the name of the Registered valuers organisation), hereby apply for registration as a valuer under section 247 of the Companies Act, 2013 read with sub-rule (1) of rule 6 of the Companies (Registered Valuers and Valuation) Rules, 2017 for the following class(es) of assets:-(a)________(b)________My details are as under:A. Personal Details
