Section 21B(3) in The Chartered Accountants (Amendment) Act, 2006
(3)Where the Disciplinary Committee is of the opinion that a member is guilty of a professional or other misconduct mentioned in the Second Schedule or both the First Schedule and the Second Schedule, it shall afford to the member an opportunity of being heard before making any order against him and may thereafter take any one or more of the following actions, namely:-(a)reprimand the member;(b)remove the name of the member from the Register permanently or for such period, as it thinks fit;(c)impose such fine as it may think fit, which may extend to rupees five lakhs.
