Section 19 — Register of members.

1 [(1) The Council shall maintain a Register of members of the Institute in such manner as may be prescribed.] (2) The 2 [Register of members] shall include the following particulars about every member of the Institute, namely: (a) his full name, date of birth, domicile, residential and professional addresses; (b) the date on which his name is entered in the Register; (c) his qualifications; 3 [(ca) whether any actionable information or complaint is pending or any penalty has been imposed against him under Chapter V, including details thereof, if any;] (d) whether he holds a certificate of practice; and (e) any other particulars which may be prescribed. (3) The Council shall cause to be published in such manner as may be prescribed a list of members of the Institute as on the 1st day of April of each year, and shall, if requested to do so by any such member, send him a copy of such list 4 [on payment of such amount as may be prescribed]. 5 [(4) Every member of the Institute shall, on his name being entered in the Register, pay such annual membership fee as may be determined, by notification, by the Council, 6 [***]: 7 * * * *

Official Hindi (PDF) ↗

‹ Prev All sections Next ›