Ministry Of Corporate Affairs - charteredaccountantsact

The Chartered Accountants Act, 1949

An Act to make provision for the regulation of the profession of Chartered Accountants.

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Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2011] Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2006] Pdf format

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Amendments

Rules

Year	Categories	Description
2018	ICAI	The Chartered Accountants Act(Procedure of Investigation of Professional and Other Misconduct and Conduct of Cases)Amnendment Rules, 2018 (1.32 MB)
2016	Rules dated 23 Mar 2016	Appellate Authority(Allowances payable to, and other terms and conditions of service of chairperson and members and the manner of meeting expenditure of the Authority) Amendment Rules, 2006 (586 KB)
2016	Rules dated 22 Mar 2016	Appellate Authority (Allowances payable to, and other terms and conditions of service of Chairperson and members and the manner of meeting expenditure of the Authority) Rules, 2006 (210 KB)
2016	ICAI	Chartered Accountant Procedures of Meetings of Quality Review Board , and Terms and Conditions of Service and Allowances of the Chair Person and Members of the Board (Amendment Rules), 2016 (604 KB)
2007	ICAI	Procedure of Investigation ( English & Hindi version) (1.1 MB)
2007	ICAI	Corrigendum G.S.R.225(E) ( English & Hindi version) (140 KB)
2006	ICAI	Charted Accountants (Nomination of Members to the Council)Rules,2006( English & Hindi version) (45 KB)
2006	ICAI	Procedure of Meetings ( English & Hindi version) (231 KB)
2006	ICAI	Appellate Authority ( English & Hindi version) (209 KB)
2006	ICAI	Chartered Accountants(Election to the council) Rules 2006 ( English & Hindi version) (2.8 MB)
2006	ICAI	Chartered Accountants(Election Tribunal) Rules,2006 ( English & Hindi version) (239 KB)

Circulars

Reference No	Date	Description
General Circular 10/2011 (121 KB)	04.04.2011	Interpretation of the word “Partnership” for the purpose of Chartered Accountants Act, 1949, Cost and Works Accountants Act, 1959 and Company Secretaries Act, 1980.
General Circular (353 KB)	13.12.2010	Members of professional institutes arrested by law enforcement agencies for criminal offences - Deirections of Central Government - issue of.

Notifications

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Reference No	Date	Description
S.O. 3583(E) (659 KB)	13.11.2017	In exercise of the powers conferred by sub section (1) of section 10B of the Chartered Accountants Act, 1949 (38 of 1949).
G.S.R. 376 (E) (792 KB)	17.04.2017	Nomination of Members on QRB of ICAI.
G.S.R. 1130 (E) (245 KB)	13.12.2016	Appointment of Chairperson in the Appellate under section 22A of CA, CS, CWA Act.
S.O. 3015 (E) (269 KB)	21.09.2016	Appointment of Members on Election Tribunal of Institute of Chartered Accountants of India.
G.S.R.681(E) (115 KB)	12.07.2016	Appointment of Members on QRB of Institute of Chartered Accountants of India
S.O.1940(E) (568 KB)	02.06.2016	In exercise of the powers conferred by sub section (1) of section 10B of the Chartered Accountants Act, 1949 (38 of 1949)
S.O 1634(E) (625 KB)	04.05.2016	sub-section(1) of section 10B of the chartered Accountants Act, 1949(38 of 1949)
G.S.R.835(E) (842 KB)	03.11.2015	Constitution Of Appellate Authority
G.S.R. 744(E) (737 KB)	30.09.2015	Amendment to G.S.R.38( E) dated 19th January 2011.
G.S.R. 563(E) (539 KB)	21.07.2015	Amendment to G.S.R.38( E) dated 19th January 2011.
S.O 2286(E) (41 KB)	24.09.2012	Amendment to SO 789 (E) dated 20th March, 2009
G.S.R. 441(E) (131 KB)	12.06.2012	Amendment to GSR 38 (E) dated 19th January, 2011
G.S.R. 486(E) (93 KB)	21.06.2012	Amendment to GSR 38 (E) dated 19th January, 2011
GSR 8(E) (50 KB)	10.01.2012	Amendments in the Chartered Accountants Procedures of Meetings of Quality Review Board and terms and conditions of service and allowances of the Chairperson and Members of the Board Rules, 2006
S.O 190(E) (39 KB)	30.01.2012	The Chartered Accountants (Amendment) Act,2011 (No. 3 of 2012) the Central Government hereby appoints the 1st day of February, 2012 as the date on which the provision of the said Act shall come into force.
G.S.R 684 (E) (28 KB)	14.09.2011	The Charted Accountants(Amendment) Act,1949.
G.S.R 38 (E) (73 KB)	19.01.2011	The Charted Accountants(Amendment) Act,1949.
GSR 477(E) (35 KB)	17.06.2011	Amendments in the Appellate Authority(Allowances payable to,and other terms and conditions of service of Chairperson and Members and manner of meeting expenditure of the Authority)Rules,2006
GSR 226(E) (65 KB)	22.03.2011	Rules to amend the Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) rules, 2007
SO 567(E) (50 KB)	15.03.2011	Amendments in notification of the Government of India, Ministry of Corporate Affairs, number S.O. 789(E), dated 20th March, 2009
GSR 110(E) (268 KB)	25.02.2011	Amendment to the Chartered Accountants (Election to the Council ) Rules, 2006
GSR 38(E) (534 KB)	19.01.2011	Constituiton of Quality Review Board un der section 28A of Chartered Accountants Act, 1949
G.S.R. 620(E) (100 KB)	31.08.2009	Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 in accordance with the power conferred under section28A of the Chartered Accountants Act, 1949 (38 of 1949)
S.O. 789(E) (366 KB)	20.03.2009	Appoinment of Appellate Authority by central Government in accordance with the power conferred under section 22A The Chartered Accountants Act, 1949,Cost and Works Accountants Act, 1959 andThe Company Secretaries Act, 1980
G.S.R 163 (E) (148 KB)	12.03.2009	Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 in accordance with the power conferred under section28A of the Chartered Accountants Act, 1949 (38 of 1949)
G.S.R 152 (E) (449 KB)	05.03.2009	Amendment made in the Charted Accountants Procedures and Terms & Conditions of Services and Allowances of the Chairpersons and members of Board Rules ,2006, in accordance with the power conferred by cl(f)and (g) of sub-section (2) of Section 29A of, rw Section 28C abd sub-section (1) of Section 28D of the Chartered Accountants Act, 1949 (38 of 1949)
G.S.R 4(E) (98 KB)	02.01.2009	Amendment made in the notification No.G S R 448(E) Dated 28.06.2007 constituting the Quality Review Board in accordance with the power conferred under section28Aof the Chartered Accountants Act, 1949 (38 of 1949)
No. 1-CA(7)/123/2008 (1.8 MB)	02.12.2008	Amendment made Charted Accountants Regulations , 1988 , in exercise of powers conferred by sub-section (1) read with sub-section (3) ,of Section 30 of the said Act
No. 1-CA(7)/116/2008 (1.5 MB)	25.09.2008	Amendment made Charted Accountants Regulations , 1988 , in exercise of powers conferred by sub-section (1) of Section 30 of the said Act
No. 1-CA(7)/121/2008 (101 KB)	19.08.2008	Notification for appointement of Director(Discipline) in exercise of powers conferred by sub-section (1) of Section 21 of the Charted Accountants Acts ,1949 (38 of 1949)
G.S.R 553 (E) (45 KB)	23.07.2008	The Charted Accountants(Amendment) Act,1949.
No. 1-CA(7)/112/2008 (86 KB)	18.03.2008	Corrigendum to Notification No. 1-CA(7)112/2008 under Chartered Accountants Act, 1949
No. 1-CA(7)/109/2008 (122 KB)	04.03.2008	Amendment in the fee for name to be entered in the register under Chartered Accountants Act, 1949
No. 1-CA(7)/110/2008 (122 KB)	04.03.2008	Amendment in the fee for name to be entered in the register under Chartered Accountants Act, 1949
No. 1-CA(7)/111/2008 (175 KB)	04.03.2008	Amendment in the fee for practicing under Chartered Accountants Act, 1949
No. 1-CA(7)/112/2008 (168 KB)	04.03.2008	Amendment in Annual Membership Fee under Chartered Accountants Act, 1949
No. 1-CA(7)/113/2008 (123 KB)	04.03.2008	Amendment in the additional fee for name to be entered in the register under Chartered Accountants Act, 1949
No.1-CA(7)/102/2007(E) (2.1 MB)	17.08.2007	Amendments Further To Amend The Chartered Accountants Regulation,1988 ,Were Published By The Council Of The Institute Of Accountants Act,1949(38 Of1949) At Page 1 To 8 Of The Gazette Of India (Extraordinary), Part III section 4, dated the 26 the 26th April 2007
GSR 448(E) (231 KB)	28.06.2007	The Central Government Hereby By Constitutes A Quality Review Board Consisting Of The Following Persons.
GSR 224(E) - 227(E) (408 KB)	22.03.2007	Amendment in Notifications GSR 734(E) dated 27.11.2006, GSR 708(E) dated 17.11.2006, GSR 710(E) dated 17.11.2006 and GSR 709(E) dated 17.11.2006.
GSR 112(E) (3.8 MB)	27.02.2007	Framing of Rules under Section 29(A), sub section 2, clause c and d of the Chartered Accountants Act 1949
G.S.R 711 (E) (113 KB)	17.11.2006	The Charted Accountants(Amendment) Act,1949.
S.O 1276 (E) (26 KB)	08.08.2012	The Charted Accountants(Amendment) Act,2006.
S.O 1439 (E) (29 KB)	05.08.2006	The Charted Accountants(Amendment) Act,2006.

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The Chartered Accountants Act, 1949