Cost and Works Accountants Act, 1959

Schedule 1 Part 3 : Professional Misconduct in Relation to Members of the Institute Generally

A member of the Institute whether in practice or not shall be deemed to be guilty of professional misconduct, if he-

(1) includes in any statement, return or form to be submitted to the Council any particulars knowing them to be false;

(2) not being a fellow styles himself as a fellow;

(3) does not supply the information called for or does not comply with the requirements asked for by the Council or any of its Committees.