Section 11(2) in National Financial Reporting Authority Rules, 2018
(2)The show-cause notice shall be in writing, and shall, inter alia, state -(a)the provisions of the Act or rules under which it has been issued;(b)the details of the alleged facts;(c)the details of the evidence in support of the alleged facts;(d)the provisions of the Act, rules or the accounting standards or auditing standards thereunder allegedly violated, or the manner in which the public interest is allegedly affected;(e)the actions that the Authority proposes to take or the directions it proposes to issue if the allegations are established;(f)the time limit and the manner in which the auditor is required to respond to the show-cause notice;(g)the consequences of failure to respond to the show-cause notice; and(h)the procedure to be followed for disposal of the show-cause notice.
