REGISTRAR OF COMPANIES KERALA Vs. VAIDYANAHTA IYER

JUDGEMENT

(1.) This is a reference by the Council of the Institute of Chartered Accountants under sub-s.(5) of S.21 of the Chartered Accountants Act, 1949. The finding of the Council reads as follows:

(2.) The complaint against the respondent was made by the Registrar of Companies, Kerala State. It related to his conduct as the auditor of the Alagappa Textiles (Cochin) Limited in respect of the years ended 31-12-1952 and 31-12-1953. The auditor's report for 1952 is Ext. 6 and for 1953 is Ext. 7.

(3.) The Disciplinary Committee of the Council found that three of the charges -- charges (a), (b) and (g) - have been brought home to the respondent. We shall deal with them in that order.