Section 8 in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
8. Procedure to be followed by Director on a complaint.
(1)The Director or an officer or officers authorized by the Director, within sixty days of the receipt of a complaint under rule 3, shall, -(a)if the complaint is against an individual member, send particulars of the acts of commission or omission alleged or a copy of the complaint, as the case may be, to that member at his professional address;(b)if the complaint is against a firm, send particulars of the acts of commission or omission alleged or a copy of the complaint, as the case may be, to the firm at the address of its head office, as entered last in the Register of Offices and Firms maintained by the Institute, with a notice calling upon the firm to disclose the name or names of the member or members concerned and to send particulars of acts of commission or omission or a copy of the complaint, as the case may be, to such members:Provided that while disclosing the name or names of the member or members, the firm shall also send a declaration signed or, as the case may be, jointly signed by the member or members concerned to the effect that he or she or they shall be responsible for answering the complaint and that the particulars of acts of commission or omission or the copy of the complaint sent to the firm by the Director had been duly received by him, her or them.Explanation. - A notice to the firm shall be deemed to be a notice to all the members who are partners or employees of that firm as on the date of registration of the complaint.(2)A member whose name is disclosed by the be responsible for answering the complaint, provided such a member was associated, either as partner or employee, with the firm, against which the complaint has been tiled, at the time of occurrence of the alleged misconduct:Provided that if no member, whether erstwhile or present, of the firm, own responsibility for the allegation or allegation made against the firm, then the firm as a whole shall be responsible for answering the allegation or allegations and, as such, all the members who were partners or employees of that firm, as on the date of occurrence of the alleged misconduct, shall be responsible for answering the allegation or allegations as contained in the complaint:(3)A member who has been informed of the complaint filed against him (hereinafter referred to as the respondent) shall, within 21 days of the service of a copy of the complaint, or within such additional, time, not exceeding, thirty days, as may be allowed by the Director, forward to the Director, a written statement in his defence.(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.(5)On perusal of the complaint, the respondent's written statement, if any, and rejoinder of the complainant, if any, the Director may call for such additional particulars or documents connected therewith either from the complainant or the any third party or parties, as he may consider appropriate:Provided that if no reply is sent by the respondent within the time allowed under sub-rule (3) or by the complaint within the time allowed under sub-rule (4), the Director shall presume that the respondent or the complainant, as the case may be, have nothing further to state and take further action as provided under this Chapter.
