Cost and Works Accountants Act, 1959

111. Cost Accountants in practice not to engage in any other business or occupation

A Cost Accountant in practice shall not engage in any business or occupation other than the profession of accountancy unless it is permitted by a general or specific resolution of the Council:

PROVIDED that a Cost Accountant in practice who at the commencement of the Act was engaged in any business or occupation other than the profession of accountancy may continue to engage himself in such business or occupation up to the 30th June, 1964.