Section 30C(2) in The Chartered Accountants (Amendment) Act, 2006
(2)If, in the opinion of the Central Government, the Council has persistently made default in giving effect to the directions issued under sub- section (1), it may, after giving an opportunity of being heard to the Council, by notification, dissolve the Council, whereafter a new Council shall be constituted in accordance with the provisions of this Act with effect from such date as may be decided by the Central Government:Provided that the Central Government shall ensure constitution of a new Council in accordance with the provisions of this Act within a period of one year from the date of its dissolution.
