(1)The Council of the Institute of Company Secretaries of India (hereinafter in this Chapter referred to as the "Council") shall, in a Reference forwarded by it to the High Court under Sec. 21 of the Act file in the office of the Registrar the findings of the Council and forward along with it the Report of the Disciplinary Committee and all other relevant papers which were before the Council and the Disciplinary Committee and, in particular, the following documents :-(a)Complaint or information.(b)Written statement of Defence.(c)Depositions of witnesses together with Exhibits.(d)Notes of the hearing before the Disciplinary Committee and the Council.
