Section 21B(1) in The Chartered Accountants (Amendment) Act, 2006
(1)The Council shall constitute a Disciplinary Committee consisting of the President or the Vice- President of the Council as the Presiding Officer and two members to be elected from amongst the members of the Council and two members to be nominated by the Central Government from amongst the persons of eminence having experience in the field of law, economics, business, finance or accountancy:Provided that the Council may constitute more Disciplinary Committees as and when it considers necessary.
