2[34ACC. Furnishing of particulars in certain cases.

Where any person who is registered as a valuer under section 34AB or who has made an application for registration as a valuer under that section is, at any time thereafter,

(a) convicted of any offence and sentenced to a term of imprisonment; or

(b) in a case where he is a member of any association or institution established in India having as its object the control, supervision, regulation or encouragement of the profession of architecture, accountancy, or company secretaries or such other profession as the Board may specify in this behalf by notification in the Official Gazette, found guilty of misconduct in his professional capacity, by such association or institution, he shall immediately after such conviction or, as the case may be, finding, intimate the particulars thereof3[to the Chief Commissioner or Director General].]

1. Subs. by Act 26 of 1988, s. 58, for "Board" (w.e.f. 1-6-1988).

2. Ins. by Act 67 of 1984, s. 68 (w.e.f. 1-10-1984).

3. Subs. by Act 26 of 1988, s. 59, for "to the Board" (w.e.f. 1-6-1988).