LexSection 23 — Constitution and functions of Regional Councils.
The Chartered Accountants Act, 1949
(1) 1 [For the purpose of advising and assisting it on matters concerning its functions, the Council may constitute such Regional Councils] as and when it deems fit for one or more of the regional constituencies that may be specified by the Central Government under clause (a) of sub-section (2) of section 9. (2) The Regional Councils shall be constituted in such manner and exercise such functions as may be prescribed.Open in Lexace · Ask the AI about this section