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Union of India - Section
Section 21 in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
21. Residuary provision.
- Matters relating to the procedure of investigation, conduct of cases and allowances to nominated members with respect to which no express provision has been made in these rules shall be referred in each case to the Central Government for its decision and the decision of the Central Government thereon shall be binding.Form I[See sub-rule (1) of Rule 3]| 1. | Name of the Complainant:(with membership number, if member ofInstitute of Cost and Works Accountants of India) | .............................................................................................. | |
| 2. | Name of the member/firm against whom complaint is being made:(with membership number/registration number of the firm, ifknown) | ............................................................................................................................................ | |
| 3. | Latest address of the complainant for communication | ............................................................................................................................................Pin Code;............................. | |
| 4. | Last available professional address of the Member or the firmagainst whom the complaint is made | .............................................................................................................................................Pin Code;............................. | |
| 5. | Particulars of allegation(s)serially numbered together with corresponding clause/part of therelevant Schedule(s), orParticulars of allegation(s) serially numbered together withclause/part of the relevant Schedule(s) under which the allegedacts of commission or omission or both would fall | 1.............................................2..............................................3..............................................4..............................................5............................................. | |
| 6. | Particulars of evidence(s) adduced in support of theallegation(s) made | .............................................................................................. | |
| 7. | Name(s) of person who have knowledge of the facts of the case | ............................................................................................. |