Section 8(4) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
(4)On receipt of the written statement, if any, the Director may send a copy thereof to the complainant and the complainant shall, within 21 days or the service of a copy of the written statement, or within such additional time, not exceeding thirty days, as may be allowed by the Director, forward to the Director, his rejoinder on the written statement.
