Section 12(2) in Companies (Registered Valuers and Valuation) Rules, 2017
(2)The organisation referred to in sub-rule (1) shall be recognised if it -(a)conducts educational courses in valuation, in accordance with the syllabus determined by the authority, under rule 5, for individuals who may be its valuers members, and delivered in class room or through distance education modules and which includes practical training;(b)grants membership or certificate of practice to individuals, who possess the qualifications and experience as specified in rule 4, in respect of valuation of asset class for which it is recognised as a registered valuers organisation ;(c)conducts training for the individual members before a certificate of practice is issued to them;(d)lays down and enforces a code of conduct for valuers who are its members, which includes all the provisions specified in Annexure-I;(e)provides for continuing education of individuals who are its members;(f)monitors and reviews the functioning, including quality of service, of valuers who are its members; and(g)has a mechanism to address grievances and conduct disciplinary proceedings against valuers who are its members.
