Section 15B — Functions of Institute.

1 [ 15B. Functions of Institute .—The functions of the Institute shall include–– (a) the examination of candidates for enrolment; (b) the regulation of the engagement and training of articled and audit assistants; (c) the maintenance and publication of a Register of persons qualified to practice as chartered accountants; (d) the maintenance and publication of Register of firms; (e) collection of fees from members, examinees and other persons; (f) subject to the orders of the appropriate authorities under this Act, the removal of names from the Register of members and firms and the restoration of names to the Register of members and firms which have been removed; (g) the maintenance of a library and publication of books and periodicals relating to accountancy and allied subjects; (h) the conduct of elections to the Council of the Institute; and (i) the granting or refusal of certificates of practice as per guidelines issued by the Council.]

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