Section 15A in The Chartered Accountants (Amendment) Act, 2006
15A. Imparting education by Universities and other bodies.-
(1)Subject to the provisions of this Act, any University established by law or any body affiliated to the Institute, may impart education on the subjects covered by the academic courses of the Institute.(2)The Universities or bodies referred to in sub- section (1) shall, while awarding degree, diploma or certificate or bestowing any designation, ensure that the award or designation do not resemble or is not identical to one awarded by the Institute.(3)Nothing contained in this section shall enable a University or a body to adopt a name or nomenclature which is in any way similar to that of the Institute.
