(3)The Secretary to the Ministry of Finance, Union Government, New Delhi.Whereas the Council of the Institute of Company Secretaries of India has filed in this Court its findings dated the ..................... day of........... 19 ......... in the above Reference;Now Take Notice that the Reference will be placed for hearing before a Division Bench of this Court on the .......... day of .............19. ......... at 11 O'clock in the forenoon, when you are required to appear either in person or by an Advocate entitled to practise in this Court;And Take Further Notice that in default of your appearance either in person or by an Advocate, the Reference will be heard and determined in your absence.Dated this .......... .day of...... 19 ...........RegistrarSealerThe ........... day of........ 19 .....Advocate for ...........--------------Appendix-BIn the High Court of Gujarat at AhmedabadAppeal No...... of 19 ...(Under the Company Secretaries Act, 1980)Notice under Sec. 30 of the Company Secretaries Act, 1980.(Rule 465)In the matter of the Company Secretaries Act, 1980(Act No. 56 of 1980)AndIn the matter of ...........................a Member of the Institute of Company Secretaries of India. ............. Appellant.To,The Secretary of the Council of the Institute of Company Secretaries of India.Whereas the Appellant above named has filed in this Court an 'Appeal against the Order dated the ............. day of .......... 19 .... ....... of the Council of the Institute of Company Secretaries of India.You are required to forward the Registrar within two weeks from the date of service of this Notice upon you, the findings of the Council and all the other documents mentioned in Rule 464(1) of the Rules of the High Court and the extra copies referred to in Sub-rule (3) of the said Rule; andNow Take Notice that the Appeal will be placed for hearing before a Division Bench of this Court on the ............ day of ......... 19........ at 11 O'clock in the forenoon, when you are required to appear either in person or by an Advocate entitled to practise in this Court.And Take Further Notice that in default of your appearance either in person or by an Advocate, the Appeal will be heard and determined in your absence.Dated this ........... day of ....... 19 ....RegistrarSealerThe .......... day of ......... 19 ........Advocate for ...........------------------------Appendix-CIn the High Court of Gujarat at AhmedabadRevision Application No..... of 19...(Under the Company Secretaries Act, 1980)(Rule 465)In the matter of the Company Secretaries Act, 1980 (Act No. 56 of 1980);AndIn the matter of................................. a Member of the Institute of Company Secretaries of India. ........................... Applicant.To
