Section 348 in High Court of Chhattisgarh Rules, 2005
348.
The Registrar (Judicial) or Deputy Registrar shall send certified copies of any order that may be passed by the High Court in the case to the Secretary to the Council and to the Secretary to the Government of India (Ministry of Finance).AnnexureForm Of NoticeIn the High Court of Chhattisgarh at Bilaspur MiscellaneousCivil Case (Ch. Ace.) No................of.........In the matter of the Chartered Accountants Act, Central Act (XXXVIII of 1949) and in the matter of Members of the Institute of Chartered Accountants of India.The Council of the Institute of Chartered Accountants of India.....................................................Referring Authority.........................................Respondents.To ..................................(1)....................................Member of the Institute, the Respondent (above named).(2)Secretary to the Council of the Institute of Chartered Accountants of India.(3)Secretary to the Government of India (Ministry of Finance), New Delhi.Whereas the Council of the Institute of Chartered Accountants of India has forwarded in this Court its findings, dated the.............year........and the report of the Disciplinary Committee, dated the...............year.......in the above case.Therefore, take notice that the.............day of...........year.........has been fixed for hearing and the case will be laid before the Court on that day or as soon thereafter as may be practicable. If no appearance is made on your behalf either in person or through counsel or some one legally authorized to act for you. It will be heard and decided in your absence.Given under my hand and the seal of the High Court of Chhattisgarh at Bilaspur, this............day of............year..........By Order of the High CourtSealSection OfficerD : Rules under Section 4 of the Powers of Attorney Act, 1882 (Act VII of 1882)
