Dipak Kumar Sen, J. - (1.) Arun Kumar Mukhopadhyay, Samarendra Nath Pathak and Indra Nath Das, the petitioners in these proceedings are Chartered Accountants bv profession and they carry on such profession under the name and style of Messrs B. N. Mukherjee & Co., Messrs. N Pathak & Co. and Messrs I. N. Das & Co. respectively. The petitioners are registered members of the Institute of Chartered Accountants incorporated under the Chartered Accountants Act, 1949 (hereinafter referred to as the said Institute)
(2.) under Section 9 of the Chartered Accountants Act, 1949 a council is constituted for discharging the functions as-signed to it under the said Act and also for the management of the affairs of the said Institute. Section 30 of the said Act confers to the Council the power of framing regulations under the Act subject to certain conditions as laid down in the said section.
(3.) Regulation 32-B of such Regulations framed by the Council in exercise of statutory power is sought to be impugned in the present proceedings.;