1. Leave granted in SLP (Civil) No.1808 of 2016 filed against the order dated 3rd August, 2015 of the High Court of Karnataka in Writ Petition
No.17959 of 2012. The petition before the High Court sought direction for exercise of power under Section 21 of the Chartered Accountants
Act, 1949 (''CA Act'') to initiate investigation against Multi-National Accounting Firms (MAFs) and Indian Chartered Accountancy Firms
(ICAFs) having arrangement with such MAFs for breach of Code of Professional Conduct under the CA Act and also to take penal action by
way of cancellation of permission granted to them by the Institute of Chartered Accountants of India (ICAI). Since the issue raised in Writ Petition
(Civil) No.991 of 2013 is identical, both the matters have been heard together. In the Writ Petition, some other connected issues have also been
raised to which reference will be made in due course.
The Issue
2. The issue raised in the appeal arising out of Karnataka High Court Judgment and the Writ Petition filed directly in this Court is: Whether the
MAFs are operating in India in violation of law in force in a clandestine manner, and no effective steps are being taken to enforce the said law. If
so, what orders are required to be passed to enforce the said law.
The Pleadings
3. Briefly, the averments in the High Court writ petition are: The MAFs are illegally operating in India and providing Accounting, Auditing, Book
Keeping and Taxation Services. They are operating with the help of ICAFs illegally. Operations of such entities are, inter alia, in violation of
Section 224 of the Companies Act, 1956, Sections 25 and 29 of the CA Act, the Code of Conduct laid down by the ICAI. Reference has been
made to the Report dated 15th September, 2003 of Study Group of the ICAI on the subject (hereinafter referred to as ''Study Group Report'').
The Study Group was constituted by the Council of the ICAI in July, 1994 to examine attempts of MAFs to operate in India without formal
registration with the ICAI and without being subject to any discipline and control. This was in the wake of liberalization policy and signing of GATT
by India. It was noted that the bodies corporate formed for management consultancy services were being used as a vehicle for procuring
professional work for sister firms of Chartered Accountants (CAs). Members of ICAI were associating with such bodies as Directors, Managers
etc. to provide escape route to MAFs. CA functions must be discharged by animate persons and not in anim bodies.
4. The concerns of various segments of CAs noted by the Study Group are :
(a) Sharing fees with non-members;
(b) Networking and consolidation of Indian firms;
(c) Need to review the advertisement aspect;
(d) Multi disciplinary firms with other professionals;
(e) Commercial presence of multi-national accounting firms;
(f) Impact of similarity of names between accountancy firms and MAFs/Corporates engaged in MSC-Scope for reform and regulation;
(g) Strengthening knowledge base and skills;
(h) Facilitating growth of Indian CA firms & Indian CAs internationality;
(i) Perspective of the Government, corporate world and regulatory bodies and role of ICAI in shaping the view;
(j) Introduction of joint audit system;
(k) Recognition of qualifications under Clause (4) of Part I of the First Schedule to the Chartered Accountants Act, 1949 for the purpose of
promoting partnership with any persons other than the CA in practice within India or abroad;
(l) Review the concept of exclusive areas for the keeping in view the larger public interest involved so as to include internal audit within it;
(m) Conditionalities prescribed by certain financial institutions/Governmental agencies insisting appointment of select few firms as
auditors/concurrent auditors/consultants for their borrowers.
5. The Study Group considered whether goal should be to focus on ethics or growth of the profession with Code of Ethics being guiding points
and not barriers. Further issues were what should be the regulatory regime; whether networking could be allowed to benefit Indian CAs; whether
MAFs may be required to furnish particulars about their ownership, persons responsible and other financial particulars. It was noted that the Code
of Ethics under First Schedule to the CA Act prohibits sharing of fee with persons other than members of the ICAI. Only cost for obtaining
assistance/advice to international affiliates could be given. Indian Firms with International Affiliates (IFIA) may be required to adhere to bench
mark in regard to audit procedures, quality standards etc. Decision making and real control should be with Indian firms. Number of audits qua
each partner should be fixed. Mentioning of affiliation with any person not member of ICAI may amount to advertising which was not permissible.
It could be permitted if entities were registered with ICAI. It was also suggested that concept of Multi disciplinary firms was required to be
explored for rendering integrated service with suitable safeguards. Steps to upgrade knowledge were also suggested. However, it was suggested
that commercial presence of MAFs should not be allowed de facto or de jure. Reference was made to Surbanes Oxley Act, 2002 in USA making
a foreign public accounting firm preparing audit report to be accountable to the Public Company Accounting Oversight Board and the Securities
and Exchange Commission. Thus, MAFs could not be allowed without registration with ICAI. Non Indian CAs should not authenticate any
financial statement of any Indian entity. MAFs'' claim to provide audit services through affiliates amounts to indirect entry in India without requisite
reciprocity for Indian accountancy firms. It was suggested that even where MAFs affiliate with Indian CA, same brand should not be allowed as in
other services. Use of name identical to MAFs was brand building exercise which gave impression that Indian CA firm was not independent.
Separation of identity was a must. Use of statutory visiting cards etc. must display separation of identity. Under collective label of management
consultancy services, CA services should not be allowed as Code of Ethics for auditors cannot be enforced in this manner. Audit cannot be done
in non professional way. Advertisement and publicity was harmful to the cause of the profession so that user relies only on real worth of services. It
is further noted that though the CAs are not allowed to share fees or profits with anyone other than a member of the institute, some of the members
were lending their names to the MAFs who are non-members and enabling them to illegally operate in the field of Chartered Accountancy and
sharing fees and profits with them. Indian CAs have not been provided reciprocity in the countries to which the MAFs belong as per Section 29 of
the CA Act.
6. Reference has also been made to a report on operations of MAFs in India dated 29th July, 2011 submitted by Expert Group of the ICAI (for
short Expert Group Report) in the wake of the ''Satyam Scam'', and decisions of the ICAI laying down the Code of Conduct. The Expert Group
Report noted that the MAFs are rendering services which are rendered by the CAs in terms of Section 2(2) of the CA Act such as accountancy,
auditing, professional services about matters of accounting procedure, presentation or certification of financial facts or data. The MAFs are
corporates/juridical persons. They solicit professional work in international brand name. They have registered Indian CA firms with ICAI with the
same brand names which are their integral part. There is no regulatory regime for their accountability. Thus, the principle of reciprocity under
Section 29 of the CA Act, Section 25 prohibiting corporates from chartered accountancy practice and Code of Ethics prohibiting advertisement
and fee sharing are flouted. The MAFs also violate FDI policy in the field of accounting, auditing, book keeping, taxation and legal services.
Detailed reference to the said report will be made in the later part of the judgment.
7. The stand of the ICAI in the form of a status report filed before the High Court is that 161 out of 171 firms were examined by the High
Powered Committee in pursuance of report of the Expert Group dated 29th July, 2011 with regard to alleged violations and some of the cases
were referred to the Director (Discipline) for further action. Remaining 10 firms were in the process of being examined. Thus, the ICAI has already
taken action on its part.
8. The High Court observed that in view of the stand of the ICAI, no further action was necessary and disposed of the writ petition.
9. In the writ petition filed directly in this Court, apart from the averments noted above, it has been stated that PricewaterhouseCoopers Private
Limited (PwCPL) and their network audit firms operating in India, apart from other violations, have indulged in violation of Foreign Direct
Investment (FDI) policy, Reserve Bank of India Act (RBI)/Foreign Exchange Management Act (FEMA) which requires investigation. Firms
operating under the brand name of PwCPL received huge sums from abroad in violation of law and applicable policies but the concerned
authorities have failed to take appropriate action. M/s. Pricewater House, Bangalore was the Auditor of the erstwhile Satyam Computer Services
Limited (Satyam) for more than eight years but failed to discover the biggest accounting scandal which came to light only on confession of its
Chairman in January, 2009. The said scandal attracted penalty of US Dollars 7.5 Million (approx. Rs. 38 crores) from the US Regulators apart
from other sanctions. Since certification by Auditors is of great importance in the matter of payment of subsidies, export incentives, grants, share of
government revenue and taxes, sharing of costs and profits in PPP (Public Private Partnership) contracts etc., oversight of professionals engaged in
such certification has to be as per law of the land. Accordingly, even though investigation was sought by the petitioner vide letter dated 1st July,
2013, no satisfactory investigation has been done.
10. PwCPL is the brand under which member firms of PricewaterhouseCoopers International Limited, U.K. (PwCIL), an English private company
provides professional services in respect of audit, tax and advisory services. ''PwC India'' firms are network member firms of the PwCIL. There
are 10 Audit Firms namely Price Waterhouse (PW), Lovelock and Lewes (LL), Price Waterhouse Bangalore, Price Waterhouse & Co.
Bangalore, Price Waterhouse & Co. Kolkata, Price Waterhouse Delhi, Price Waterhouse & Co. Delhi, Price Waterhouse & Co. Chennai, Dalal
& Shah Mumbai and Dalal & Shah Ahmedabad, besides a private limited company, namely PwCPL, who are collectively referred to as ""PwC
India"" firms and who operate from various metros including Delhi. Their clients include Government departments, Public Sector organizations,
ministries for which huge payments are made to them. They are engaged in auditing/certifying statutory compliances. They have violated Foreign
Direct Investment (FDI) Policy, RBI master circulars, FEMA Act and Rules. According to Notification dated May 3, 2000, under Section 47(2)
(h) of FEMA Act, no person resident outside India can make investment by way of contribution to the capital of a firm or a proprietary concern or
any association of persons in India without permission of the RBI. In violation of the said provision, PwC India entities received Rs. 240 crores in
Financial Year 2010-2011. The Chairman of PwC India confirmed the receipt of funds from Global Network. Receipt of Rs. 22.90 crores in the
Financial Year ended March, 2010 is reflected in the balance sheet and profit and loss account of the PwCPL. Receipt of Rs. 7.97 crores is
reflected in the balance sheet and profit and loss account of Dalal & Shah, Mumbai. This apart, approximately Rs. 210 crores was received by
PwCPL, Price Waterhouse (PW) and Lovelock and Lewes (LL). However, no action was taken for receipt of these sums in violation of law. A
sum of Rs. 41 crores was received by Price Waterhouse & Company, Kolkata to acquire another audit firm, Dalal & Shah, Mumbai through a
circuitous route by giving interest free loans to its four partners to enable them to invest the said amount in Dalal & Shah, Mumbai in violations of
the RBI Guidelines, FEMA policy and ICAI Regulations.
11. There is also violation of Companies Act. Insurance premium has been paid by three firms of PwC for benefit of other member firms which is
illegal. Lovelock and Lewes (LL), a member firm of PwC India failed to point out the high level of NPAs, in its audit report, resulting in Global
Trust Bank (GTB) being forced to merge with Oriental Bank of Commerce in 2004. This happened due to accumulated losses of GTB. LL was
also found guilty of manipulating share prices and falsification of accounts by Serious Fraud Investigation Office (SFIO). PwC has been found
guilty of accounting scandals outside India.
12. After making the above averments, the petition suggests that falsification of accounts should be made a non-bailable offence to ensure effective
governance and to avoid potential loss of revenue to the public exchequer. An independent regulator should be appointed for the auditors. Prayer
has been made for investigation into the above allegations against the PwCPL and their network Audit Firms operating in India sharing the brand
name of PwC.
13. To sum up, the case of the petitioners is:
(i) The MAFs violate provisions of Sections 25 and 29 of the CA Act, the Code of Conduct laid down by the ICAI, Companies Act, the
FDI Policy as highlighted in report of the Study Group of the ICAI dated 15th September, 2003 and the report of the Expert Group of the
ICAI dated 29th July, 2011. Regulatory framework was required to be re-visited to cover the gap in the existing regulatory framework and
challenge on account of operations of MAFs as noted in the said reports. Audit functions were required to be separated with a separate
oversight body.
(ii) PwC Services BV, Netherlands in violation of law, made investment of Rs. 41.42 crores through PwC, Kolkata to acquire Dalal &
Shah, Mumbai which is an audit firm through a circuitous route by giving interest free loans to its partners allowing them to invest the said
amount with Dalal & Shah, Mumbai. This is clear offence under the Benami Transactions (Prohibition) Act. It is also an offence under the
FEMA, the Chartered Accountants Act, and RBI Master Circulars.
(iii) The PwC Services, BV Netherlands remitted Rs. 240 crores to various PwC entities in India for ''enhancement of skills''. Payment of
Income Tax on the said amounts does not legalise the remittance. The remittance shows that the foreign company has control over Indian
Firms and is thus indirectly running chartered accountancy business in India and also getting its return on the said amount.
(iv) There is falsification of accounts with regard to insurance premium for a 280 crore policy by PwC firms in India in violation of
Companies Act, 1956.
(v) PwC is responsible for the violations by Satyam scam, failure of the Global Trust Bank (GTB) and UB Group (Kingfisher Airlines) for
which action ought to be taken.
(vi) SFIO and CBI have found PwC guilty. Still, the PwC firms have not been prosecuted and have been awarded Government contracts
such as GST Suvidha Provider for GST Network, consultancy contract by the Kerala Government for preparing master plan to connect
Kochi with industrial corridor of south India.
14. The prayers of the petitioners on above basis are:
(a) ICAI must take immediate action for deregistration of these firms in terms of their own report of 2011 which they had themselves
accepted.
(b) These audit firms ought to be prosecuted for offences under the Chartered Accountants Act, 1949.
(c) PwC firms ought to be prosecuted under FEMA, 1999 regarding the payment of Rs. 240 crores and Rs. 42 crores by the ED.
(d) PwC Kolkata firm and partners need to be prosecuted under the Benami Transactions (Prohibition) Act.
(e) Investigation and action on part of ICAI and Ministry of Corporate Affairs with regard to the falsification of accounts and wrong
accounting of the insurance policy of Rs. 280 crores that was utilized by PwC Bangalore without paying any premium.
(f) A CBI investigation into the receipt of Rs. 240 crores so that the real purpose of such receipts is known and necessary action may be
taken.
High Powered Committee Expert Group Report dated 29 th July, 2011
15. In its report dated 29th July, 2011 on Operation of Multinational Network Accounting Firms (MAFs) in India, the expert group constituted by
the ICAI examined the issues concerning operation of MAFs in India. The group was constituted in the context of corporate fraud of high
magnitude revealed by the statement of Chairman of Satyam. The ICAI sought curbing of undesirable activities/operations of MAFs. The Ministry
held a meeting with the representatives of the ICAI to identify the issues. Thereafter, the following issues were referred to the Expert Group by the
High Powered Committee of the ICAI:
(a) Manner in which certain Indian CA firms, hold out to public that they are actually MAFs in India, the manner in which assignments are
allotted, determination of nexus/linkage. The representatives of certain Indian CA firms carry two visiting cards one of Indian CA firm and
another of a multinational entity. They represent the multinational entity and seek work for Indian CA firm.
(b) Name used by auditor in/his report - The basic question was whether the auditors of M/s. Satyam had correctly mentioned the name of
their firm in the audit report.
(c) Terms and conditions and cost payable for use of international brand name - No international firm will allow its name to be used by all
and sundry. The question is what is the consideration whether it is determined as a percentage of fee or profits and whether it is within the
framework of Chartered Accountants Act, 1949, Regulations framed, thereunder Code of Conduct and Ethics.
(d) Nature of extra benefits accrued to the Indian CA firms having foreign affiliation.
(e) How the MAFs placed their foot in India - Long back in a meeting with RBI it was informed that the MAFs entered in India to set up
representative offices. No documents are available as regards the terms and conditions set out while granting them permission to operate in
India. However, the RBI vide its letter No.Ref.DBS.ARS.No.744/08:91:008 (ICAI)/ 2003-2004 dated 23rd March, 2004 inter alia,
mentioned that ""RBI has not permitted any foreign audit firm to set up office or to carry out any activity in India under the current exchange
control regulations.
(f) Contravention of permission originally granted by Government - What was the original permission given for these firms to enter into India
and subsequently whether they are adhering to the terms and conditions of that permission? If contravention was found to take up with
Government/FIPB - for approaching Government or FIPB, ICAI must have information as to the nature of permission given. As already
mentioned, no documents are available indicating the nature of permission granted. What is the current position of international trade in
accounting and related services? The opening up of accounting and related services, can be linked to reciprocal opening up by developed
countries.
(g) Additional powers required by ICAI to curb the malpractices - If under the existing legislation, ICAI does not have enough powers to
curb this practice, whether they would need more powers. A separate proposal for amendment of Chartered Accountants Act, 1949 has
been sent by the Council to the Government seeking additional powers.
16. It was noted that some of the MAFs are active in India and are rendering services which are provided by CAs without registration with the
Institute. Certain MAFs are corporate or juridical persons with significant commercial presence in India and are rendering assurance services. They
solicit professional work including audit work by including international brand name in their name. With the same brand names certain Indian CA
firms were registered with the ICAI. They hold out to public that they are actually MAFs in India, whereas to the ICAI they hold out that they are
purely Indian CA firms having no relationship with foreign entities. The government, regulators and the ICAI must ensure that such wrong
impression is not permitted. Entities other than CAs in practice should be prohibited from providing auditing and assurance services in absence of
their regulation under a law. Indian CAs are not getting mutual treatment in other countries, while the MAFs continue to operate in India through
the Indian CA firms. Entities having similar name as that of MAFs, which entered through automatic/FIPB route, are rendering Chartered
Accountancy services contrary to the policy of not permitting Foreign Direct Investment (FDI) in the field of accounting, auditing and book keeping
services, taxation services and legal services. The Institute requested the Department of Company Affairs to take the following action:
(i) for reviewing the existing situation for ensuring reciprocal advantage in favour of the Indian accounting profession;
(ii) to take appropriate action against MAFs if found to be in violation including cancellation/revoking/ withdrawal the permission already
granted to such foreign entities;
(iii) to ensure that the non-compliance of the terms & conditions of the permission granted by the Government to such MAFs is dealt with
effectively;
(iv) to prohibit the MAFs/consultancy firms which have set up commercial presence either as a corporate entity or otherwise from defying
the restrictions in terms of the Government policy both in letter & spirit; and
(v) to ensure that the names of the companies which are same or similar to the names of MAFs should not be allowed to continue to operate
in India.
17. The Institute called for information from the Indian CA firms perceived to be having international affiliations to examine whether they are
functioning within the framework of CA profession. The exercise resulted in finding out 171 names of firms but the said firms were reluctant to
submit copies of agreements with foreign entities and their tax returns. Certain CA firms submitted the documents by masking certain portions
contained in their agreements, partnership deeds and assessment orders/income tax returns claiming confidentiality and commercially sensitive
nature of the documents. Some of the firms did not give the details.
18. The group considered network groups as ''A'' to ''D''. With regard to ''A'', it was observed that the multinational entity had permitted the
participating firms in the network to use the brand name. The relationship between members and firms and how these are governed from the same
offices under common management and control was not disclosed. The linkage was clear from the data disclosed on the website. Firms received
financial grants from non-CA firms contrary to the prohibition for the members of the Institute to receive any part of profits from non-member of
the Institute. The networking firms have made remittances to a multinational entity, sharing their revenue purportedly towards subscription fees,
technology cost and administration cost etc. However, the break-ups of costs were not furnished. The cost excluded marketing, publicity and
advertising which was not allowed as per the CA Act. The data was not furnished to support the claim that remittances are only in respect of such
matters and not related to the volume of business generated through the efforts of the multinational entities. A total and full disclosure was not made
in spite of repeated directions. The domain name used by all the firms in the network was identical to the name of the multinational entity which
supports the view that they hold out that these firms were part of international network. Some of the firms operate from the same premises from
where their international affiliate also operates. They share the same telephone and fax numbers. They share human resources with other firms.
Articled Assistants are also shared without following the restrictions imposed by the ICAI.
19. With regard to group ''B'', the multinational entity had executed sub-licence agreements with the Indian firms. They stated that they are not
sharing their fees or profits with any multinational entity but reimbursement of costs relating to certain central facilities and levies are made annually.
The CA firms used name of the international entity in their E-mail IDs. The E-mail ID and the domain name resembled the name of the multinational
entity. Thus, in the same manner, as in respect of network ''A'' the CA firms in network ''B'' hold out that they are part of the international network.
They share same premises, same telephone and fax number. They made remittances annually to the multinational entity sharing their revenue with
multinational entity which they have claimed to be towards reimbursement of cost towards central facilities and levies. They do not provide break-
up which may show that the cost included marketing, publicity and advertising.
20. The firms in the Network ''C'' are also using the MAF''s name as part of domain name in their E-mail IDs, which is displayed in the visiting
cards of the partners of the firms.
21. Similar was the position with regard to Network ''D''. The firms in Network ''D'' also used the name of multinational entity as domain name.
22. The Council has prescribed maximum limit for statutory audit and tax audit which a member in practice can undertake in a year. But, by sub-
contracting the work to other firms, the firms are undertaking more than the prescribed work leading to deterioration of quality of performance.
23. The member firms are required to refer the work among themselves. In respect of some firms, referral fee is payable and receivable.
Agreements also provided for use of name and logo. Payment/receipt of referral fee is prohibited as per code of conduct applicable to CAs.
24. The group noted that firms have names identical to the names of MAFs operating in India but in absence of complete data, a conclusive finding
could not be recorded as to violation of the CA Act with regard to sharing of fees or profits with non-members, securing business through
solicitation/publicity. International affiliations with entities which do not follow the same Code of Ethics as applicable to Indian CA firms vitiate the
level playing field with other Indian CA firms. Control of the Indian CA firm is effectively placed in the hands of non-members/companies and
foreign entities.
25. Some of the observations in the report are:
4.2 The Council of ICAI has deliberated that some of the MAFs are active in India and are rendering services such as assurance services,
taxation services, etc. normally provided by Chartered Accountants, without registration with the Institute and, without being subject to any
disciplinary and regulatory control on the ethical and independent issues. Certain MAFs either as corporate and other juridical persons with
the Institute brand name were given permission by the other regulators/Government for doing consultancy business in India. These entities
have established significant commercial presence in India and are rendering assurance services. These private limited companies in certain
cases solicit professional work including audits by using the international brand name and projecting large experience, infrastructure and
international database including turnover, manpower size, technical expertise and experience in other countries. These private limited
companies work under the name and style/trade name/brand name of well known MAFs and in certain cases also co-brand multinational
name with certain Indian CA including by making presentations and organizing mega public programmes. In fact these firms and individuals
employ with them as Directors or partners or in other capacity and hold out to the public that they are MAFs. In view of their well known
brand and presence internationally the corporate sector, the Government and the society at large and sometimes even the regulators carry a
wrong impression as if these private limited companies are in fact MAFs and the services being provided by these private limited companies
are actually services being provided by such MAFs.
4.3 Certain Indian CA firms and private limited companies associated with them hold out to public that they are actually MAFs in India
whereas to the ICAI/regulators, they hold out that they are purely Indian CA firms having no relationship with foreign entities.
4.4 It is important for the Government, regulators and the ICAI to ensure that such wrong impression is not permitted and all entities other
than Chartered Accountants in practice and CA firms should be actually prohibited directly or indirectly from providing auditing and
assurance services, as these are required to be regulated in the public interest. The very objective of having the profession relating to
accountancy under specific Act of Parliament, incorporating therein a strict disciplinary and ethical code was to ensure that there is no
dilution of the professional standards and services are provided in a regulated manner.
4.5 In certain cases, joint venture agreements, MOUs, foreign collaboration agreements, shareholders agreements, private equity
participations and side letters are exchanged between parties mandating appointment auditors as prescribed by international parent. In
certain cases public sector undertakings, Government departments/Central and State Governments advertise for various professional
services wherein the basic eligibility requirement tends to favour Multinational Network Accounting firms or other corporate entities. It has
also been observed that auditors have been replaced by Indian CA firms networked with Multinational Network Accounting firms
apparently for no professional reasons.
4.6 The ICAI has been pursuing with the accounting bodies in different countries for recognition of its qualification and relaxation for its
members for entry level requirements like appearance in certain papers such as accounting, auditing as well as training requirements giving
due credit to the ICAI''s educational and training curriculum. In addition, the Indian Chartered Accountants face various invisible/non-
professional barriers like visa, citizenship and residency requirements, procedural impediments to provide services in such countries. While
the Institute has been pursuing vigorously for recognition of its qualification-for ensuring level playing field for Indian Chartered Accountants
whereas the countries concerned are not showing a sense of seriousness and urgency which these matters deserve. Indian Chartered
Accountants are not getting a fair, reasonable and mutual treatment which they deserve. Since MAFs, in corporate or other form, are
already commercially present and operating in India on the basis of holding out as MAFs/the Indian CA Firms and private limited companies
may be de jure owned and managed to Indian Chartered Accountants, whereas de facto these are fully governed MAFs having
headquarters in developed countries, who are denying a level playing field to Indian Chartered Accountants in their country by the
restrictions as explained herein. As a result the negotiating capacity of India accounting services favouring the Indian accountants has been
significantly reduced. In fact, this has also adversely affected the bargaining capacity of the Government of India for Indian accounting
profession under the ongoing negotiations under the WTO/General Agreement of Trade in Services (GATS).
xxxx
4.8 However, it has been noticed that the entities having similar name as that of MAFs, which entered through automatic/FIPB route for
rendering management consultancy services (as defined in CPC 865), are transgressing the permission so granted and are rendering taxation
services (CPC 863), auditing, accounting and book keeping services (CPC 862) and legal services (CPC 861). Instances brought to the
notice of the Study Team constituted by the Council in April, 1995 and the Study Group constituted by the Council in February, 2002 are
placed at Annexure-III. Extracts taken from the website pages of some of the MAFs are given at Annexure-IV.
4.9 It is noted that as per the policy of the Government of India, Foreign Direct Investment (FDI) is not permitted in the field of accounting,
auditing and book keeping services, taxation services and legal services and no commitment had been made by India for opening of such
services under the WTO/GATS. However, some entities were not only providing services through their own establishment (signifying their
commercial presence i.e., Mode-3) in India but also through service providers in India particularly for those services like auditing which
cannot be rendered by them under the relevant laws of the country.
xxx
4.16 The 171 firms from whom documents/details were called for by and large furnished the documents that were called for. However,
certain CA firms have submitted the documents by masking certain portions contained in their agreements, partnership deeds and
assessment orders/income tax returns claiming confidentiality and commercially sensitive nature of the documents. The financial details were
asked with a view to confirm compliance of these firms with the code of ethics in regard to sharing of fees, inward and outward remittances,
nature of expenses, financial dealing with non-members, nature of payment, nature of revenue sharing of fees belonging to non-members and
to identify activities not permitted within the framework of the Chartered Accountants Act, 1949, other laws including Foreign Exchange
Management Act, 1999 and Foreign Contribution (Regulation) Act, 1976, Code of Ethics and Conduct. Masking/omission of certain
portions was construed as non-compliance with the directions of the Institute, and such firms which had masked certain portions were asked
to additionally submit copies of their financial statements i.e. Income & Expenditure Account and Balance Sheets or Statement of Affairs
including tax audit reports for the last 3 years. However, these firms, instead of submitting unmasked and complete information, had been
questioning the logic/reasoning behind asking such data, which according to the firms are commercially sensitive/confidential. Despite
reminders, some of the firms had not submitted unmasked/complete details.
xxx
5A.8 Observations :
(i) The multinational entity has granted permission to the participating firms in the network to use the brand name. This is notwithstanding the
fact whether the firms have signed the License Agreement with the entity or not. The relationship between members and firms how these are
governed from same offices under common management and control is not disclosed. The data disclosed on the website, however, clearly
brings out the linkage.
(ii) Though some of the participating firms in the Network ''A'' have not signed, the Verein document of Name License Agreement yet while
making remittances to the multinational entity, the revenue of the entire network is taken into account.
(iii) The Verein document makes a mention of Supplemental Regulation but while submitting documents to the Institute the firms in Network
''A'' have not submitted a copy thereof.
(iv) The networking firms in Network ''A'' have received financial grants from a non-CA firm. A member of the Institute is prohibited from
receiving any part of profits from a non-member of the Institute. Such an act on the part of a member/firm seems to be in violation of Item
(3) of Part I of the First Schedule to the Chartered Accountants Act 1949.
(v) The networking firms in Network ''A'' have made remittances to the multinational entity, sharing their revenue with multinational entity,
which they have claimed to be towards subscription fees, technology cost including cost of licenses - obtained for software, budgeted
expenses, cost of administration etc. However, the firms have not provided break-up/computation and whether the cost includes cost
towards marketing, publicity and advertising the products and services in India as well as abroad and any other cost which is not allowed as
per the Chartered Accountants Act, 1949, Regulations framed thereunder and Code of Ethics. The firms in Network ''A'' have also not
furnished any data in support of their claim that the money remitted by them to the multinational entity is in respect of above matters only and
that the same in no way relates to the volume of business generated through the efforts of the multinational entity and through use of brand
name. A total and full disclosure in this regard has not been made in spite of repeated directions by the High Powered Committee/Group on
the basis of directions of the Council.
(vi) The Verein document lay an obligation on the member firms in Network A ""to make every reasonable effort to refer clients to other
member firms"". A member of the Institute is prohibited from securing any professional business by means which are not open to a Chartered
Accountant. However, they are required to follow the networking guidelines of the Institute. Such an act on the part of a member/firm seems
to be in violation of Item (S) 1 of Part I of the First Schedule to the Chartered Accountants Act, 1949.
(vii) The networking firms in Network A and all their personnel are using the domain name identical to the name of the multinational entity in
their email IDs and the same is displayed in their visiting cards. This clearly supports holding out by these firms in Network A that they are
part of the international Network A of MAFs. Some of these firms operate from the same premises from where their international affiliate
also operates. They share the same telephone and fax nos. thus establishing that they are one and the same. The Indian firms in Network A
and MAFs are de facto the same entities providing assurance, management and related services and as such their operations seem to
circumvent the provisions of the Chartered Accountants Act, 1949 and Regulations framed thereunder. A member of the Institute is
prohibited from disclosing the affiliation with any international entity. In this regard, the Council, at its 172nd meeting held in January, 1995,
while agreeing with the recommendation of the then Committee on Ethical Standards and Unjustified Removal of Auditors that the use of
expression/words, ""In Association with ...."", Associates of ........"", Correspondents of ......"" etc. on the stationery, letter-heads, visiting cards
and professional documents of the firm of CAs was not permissible in view of the provisions of Item (7) of Part I of the First Schedule to the
Chartered Accountants Act,1949, decided that it should not be permitted irrespective of whether the name sought to be used is the name of
an Indian firm or a foreign firm.
(viii) The networking firms in Network A are sharing their human resources with other firms in the network. However, it has been possible
to ascertain whether the articled assistances are also being rotated among the firms. It may be mentioned that articled assistants are assigned
to a member, whose obligation is to train them. As such, the articled assistances cannot be allowed to be utilized by any other member.
However, to address this issue, there exists a provision under Regulation 54 of the Chartered Accountants, Regulations, 1988 enabling
secondment of articled assistances with a view to provide the articled assistants the opportunity of gaining practical experience in areas
where the principal may not be in a position to provide the same. Such secondment is allowed under the Regulations with certain restrictions
and conditionalities and the same is required to be sent to the Institute for records within thirty days from the date of commencement of
training on secondment.
xxxx
5B.7 Observations :
(i) The CA firms in Network B and all their personnel are using the domain name identical to the name of the multinational entity in their
email IDs, and the same is displayed in the visiting cards. This clearly supports holding out by these firms in Network C that they are part of
the international Network C of MAFs. Some of these firms operate from the same premises from where their international affiliate also
operate. They share the same telephone and fax nos. thus establishing that they are one and the same. The Indian firms in Network B and
MAFs are de facto the same entities providing assurance, management and related services and as such their operations seem to circumvent
the provisions of the Chartered Accountants Act, 1949 and Regulations framed thereunder. A member of the Institute is prohibited from
disclosing his affiliation with any international entity. In this regard, the Council, at its 172nd meeting held in January, 1995, while agreeing
with the recommendation of the then Committee on Ethical Standards and Unjustified Removal of Auditors that the use of
expression/words, ""In Association with ........"", ""Associates of .............."", Correspondents of ............"" etc. on the stationery, letter-heads,
visiting cards and professional documents of the firm of CAs., was not permissible in view of the provisions of Item (7) of Part I of the First
Schedule to the Chartered Accountants Act, 1949, decided that it should not be permitted irrespective of whether the name ought to be
used is the name of an Indian firm or a foreign firm.
(ii) The CA firms in Network B have made remittances annually to the multinational entity sharing their revenue with multinational entity
which they have claimed to be towards reimbursement of cost towards central facilities and levies. However, the firms have not provided
break-up/computation and whether the cost includes cost towards marketing/publicity and advertising the products and services in India as
well as abroad and any other cost which is not allowed as per the Chartered Accountants Act, 1949, Regulations framed thereunder and
the Code of Ethics. The firms in Network B have also not furnished any data in support of their claim that the money remitted by them to the
multinational is in respect of above matters only and that the same in no way relates to the vote of business generated through the efforts of
the multinational entity and through use of brand name. A total and full disclosure in this regard has not been made in spite of repeated
directions by the High Powered Committee/Group on the basis of directions of the Council.
(iii) The networking firms in Network A are sharing their human resources with other firms in the network. However, it has not been
possible to ascertain whether the articled assistants are also being rotated among the firms. It may be mentioned that articled assistants are
assigned to a member, whose obligation is to train them. As such, the articled assistants cannot be allowed to be utilized by any other
member. However, to address this issue, there exists a provision under Regulation, 1988 enabling secondment of articled assistants with a
view to provide the articled assistants the opportunity of gaining practical experience in areas where the principal may not be in a position to
provide the same. Such secondment is allowed under the Regulations with certain restrictions and conditionalities and the same is required to
be sent to the Institute for records within thirty days from the date of commencement of training on secondment.
(iv) The obligations set out in respect of the CA firms in Network B as per the sub-licensee agreement give a clear indication that the CA
firms are under the management and supervision of a non-CA firm for matters such as admission of partners, merger, purchase of assets,
etc.
xxxx
5C.4 Observations :
(i) The CA firms in Network C have amounts to the multinational entity, which they claim to be on account of actual and allocable cost for
activities and services provided, however, the firms have not provided break up/computation and whether the cost includes cost towards
marketing, publicity and advertising of the products and services in India as well as abroad and any other cost which is not allowed as per
the Chartered Accountants Act, 1949, Regulations framed thereunder and Code of Ethics. The firms in Network C have also not furnished
any data in support of their claim that the money remitted by them to the multinational entity is in respect of above matters only and that the
same in no way relates to the volume of business generated through the efforts of the multinational entity and through use of brand name. A
total and full disclosure in this regard has not been made in spite of repeated directions by the High Powered Committee/Group on the basis
of directions of the Council.
(ii) The firms in Network C have admitted that the global network identifies broad market opportunities, develops strategies, strengthens
network''s internal products and promotes international brand. The member firms in India also gain access to brand and marketing materials
developed by their overseas affiliate. This amounts to indirectly soliciting professional work and securing professional business by means
which are not open to a Chartered Accountant.
(iii) The firms in Network C have mentioned that they have joined the network and formed different firms in different cities to overcome the
limitation on number of partners.
(iv) The network C firms have entered into an agreement for sharing of resources. Sharing of human resources includes articled assistants
also, as confirmed by one of their then partners, in a statement given by him to the members of the Committee. It may be mentioned that
articled assistants are assigned to a member, whose obligation is to train them. As such the articled assistants cannot be allowed to be
utilized by any other member. However, to address this issue, there exists a provision under Regulation 54 of the Chartered Accountants
Regulations, 1988 enabling secondment of articled assistants with a view to provide the articled assistants the opportunity of gaining
practical experience in areas where the principal may not be in a position to provide the same. Such secondment is allowed under the
Regulations with certain restrictions and conditionalities and the same is required to be sent to the Institute for records within thirty days from
the date of commencement of training on secondment.
(v) The firms in the Network C and all its personnel are using the MAFs name as part of domain name in their email IDs, which is displayed
in the visiting cards of the partners of these firms as well as the CA employees. This clearly supports holding out by these firms in Network
C that they are part of the International Network C of MAFs. Some of these firms operate from the same premises from where their
international affiliate also operates. They share the same telephone and fax nos. thus establishing that they are one and the same. The Indian
firms and MAFs are de facto the same entities providing assurance/management and related services and as such their operations seem to
circumvent the provisions of the Chartered Accountant Act, 1949 and Regulations framed thereunder. A member of the Institute is
prohibited from disclosing his affiliation with any International entity. In this regard, the Council, at its 172nd meeting held in January, 1995,
while agreeing with the recommendation of then Committee on Ethical Standards and Unjustified Removal of Auditors that the use of
expression/words, ""In Association with ........"", ""Associates of ............"", Correspondents of ........."" etc. on the stationery, letter-heads,
visiting cards and professional documents of the firm of CAs, was not permissible in view of the provisions of Item (7) of Part I of the First
Schedule to the Chartered Accountants Act, 1949, decided that it should not be permitted irrespective of whether the name sought to be
used is the name of an Indian firm or a foreign firm.
(vi) As per the Name License Agreement, the CA firm in Network C shall be liable for and will indemnify the Business Trust against any and
availability, loss, damage, cost, legal cost and other expenses of any nature suffered, or incurred by the Business Trust arising out of any
dispute against the Business Trust by a third party.
(vii) The service as defined in the agreement with the Trust granting license for use of name, prescribes the services which will be covered by
the said Trust and rendered by the CA firm. This includes audit, assurance as well as tax advisory services.
(viii) The letterheads and the visiting cards furnished by the firm in Network C do not mention anywhere that it is a firm of Chartered
Accountants.
5D.6 Observations :
(i) The firms in Network D have a management services agreement, technical services agreements, regulations and name license agreements
with other entities, copies of which have not been furnished by the firms.
(ii) The firms in Network D and all their personnel have been using the name of multinational entity as domain name in their email IDs, which
is displayed in the visiting cards used by the partners of these firms as well as their CA employees. This clearly supports holding out by these
firms that they are part of the international Network D of MAFs. Some of these firms operate from the same premises from where their
international affiliate also operates. They share the same telephone and fax nos. thus indicating that they are one and the same. The Indian
firms and MAFs are de facto the same entities providing assurance, management and related services and as such their operations seem to
circumvent the provisions of the Chartered Accountants Act, 1949 and Regulations framed thereunder. A member of the Institute is
prohibited from disclosing his affiliation with any international entity. In this regard, the Council at its 172nd meeting held in January, 1995,
while agreeing with the recommendation of the then Committee on Ethical Standards and Unjustified Removal of Auditors that the use of
expression/words, ""In Association with .........."", ""Associates of ............"", Correspondents of ........."" etc. on the stationery, letter-heads,
visiting cards and professional documents of the firm of CAs, was not permissible in view of the provisions of Item (7) of Part I of the First
Schedule to the Chartered Accountants Act, 1949, decided that it should not be permitted irrespective of whether the name sought to be
used is the name of an Indian firm or a foreign firm.
(iii) The firms in the Network D have signed an agreement for sharing of human resources; however, it has not been possible to ascertain
whether the articled assistants are assigned to a member, whose obligation is to train them. As such, the articled assistants cannot be
allowed to be utilized by any other member. However, to address this issue/there exists a provision under Regulation 54 of the Chartered
Accountants Regulations, 1988 enabling secondment assistants with a view to provide the articled assistants the opportunity of gaining
practical experience in areas where the principal may not be in a position to provide the same. Such secondment is allowed under the
Regulations with certain restrictions and conditionalities and the same is required to be sent to the Institute for records within thirty days from
the date of commencement of training on secondment.
(iv) One of the network firms in Network D, though is yet to sign the agreement with the multinational entity, but has already been operating
as part of the multinational entity''s network and complies with the obligations.
(v) The amount of remittance made by firms in Network D to the multinational entity (exceeding Rs. XXXX million in a year) has been
disclosed. However, the firms in Network D have not provided break up computation and whether the cost includes cost towards
marketing, publicity and advertising the products and services in India as well as abroad and any other cost which is not allowed as per the
Chartered Accountants Act, 1949, Regulations framed thereunder and Code of Ethics. The firms have also not furnished any data in
support of their claim that the money remitted by them to the multinational entity is in respect of above matters only and the same in no way
relates to the volume of business generated through the efforts of the multinational entity and through use of brand name. A total and full
disclosure in this regard has not been made in spite of repeated directions by the High Powered Committee/Group on the basis of directions
of the Council.
xxx
6. Findings
6.1 The Committee/Group with a view to ascertain compliance with the various aspects of Code of Ethics had received documents/details
listed in para 4.13 hereinabove, from 171 firms. Based on information received, it was found absence of affiliation etc. to 135. Of these,
nearly firms submitted data in entirety. Other firms submitted most of the data, such as financial that for various reasons the number of firms
actually 73% of the firms submitted the data masking of withholding most of the important data, such as financial figures, profit sharing,
capital contribution etc. primarily on the grounds of commercial sensitiveness/confidentiality of the data.
6.2 In the absence of complete set of documents such as complete copy of agreements between some of the Indian CA firms and their
international affiliates/network along with annexures referred thereto, networking agreement, internal regulations, service agreements, statute
of international affiliate etc. it was not possible to draw conclusive inference as to violation of the Chartered Accountants Act, 1949 with
reference to sharing of fees or profits with non-members, sharing profits of non-members, securing business through means not open to
Chartered Accountants, solicitation, direct or indirect publicity etc. This shall require proper examination under the relevant provisions of
Sections 21, 22 and Schedules framed thereunder.
6.3 Most of these networks are created/established outside India and are functioning under different set of ethical and regulatory guidelines.
The India CA firms having international affiliations are subject to regulatory jurisdiction of ICAI and are required to follow the Code of
Ethics applicable to Chartered Accountants in India. However, due to the dichotomy of other entities operating in close association with the
Indian CA firms, often permitting common brand name/using of logos, coupled with leveraging on international resources etc., is vitiating the
level playing field with other Indian CA firms.
6.4 Most of these firms have a name license agreement to use International brand name. One of the terms of such agreement is that apart
from common professional standards etc., the Indian affiliates shall harmonize their policies etc. with the global policies of the network. In
this manner, matters such as selection and appointment of partners, acquisition of assets, investment in capital etc. are regulated through the
means of such agreements and at time even the representative voting is held by an aligned private limited company rather than the CA firms
themselves. As a consequence of this, the control of the Indian CA firms is effectively placed in the hands of non-members/companies
foreign entities. The desirability of such a practice from the point of view of independence needs to be examined in the light of Code of
Ethics and Schedules to the Chartered Accountants Act, 1949 and Sections 21 and 22 thereof.
6.5 In respect of some firms with names approved by Institute e.g. ""XYZ & Co., Patna"", the partnership deeds sent by the said firm
revealed that the name of the firm is given as ""XYZ & Co."" and not as ""XYZ & Co. Patna"" which is the name registered by the Institute.
This means that the firm has submitted to the Institute the partnership deed of a firm by the name ""XYZ & Co."", whereas the partnership
deed supposed to have been submitted should be that of ""XYZ & Co., Patna"". Letters were written to such firms requesting them to submit
the appropriate partnership deed. The first have replied that it was an inadvertent mistake on their part and on the part of the Institute which
had approved a trade/firm name with city name as the suffix.
6.6 The firms, M/s WZ, Patna and M/s XYZ & Co. Patna, vide form No.117 sought approval of the Council of the Institute for the firm
name, ''XYZ, Patna'' and ''XYZ & Co., Patna'' respectively. The subsequent forms 18 filed by the firm, for change in the constitution, also
mention the firm name as such. However, the partners of the firm, while affixing their signatures on the audit reports, mention the name of the
firm as ''XYZ'' and ''XYZ & Co.'' respectively. The audit reports of companies, which were audited by them, have been signed on behalf of
''M/s XYZ'' and not ''M/s XYZ Patna'' and by ''M/s. XYZ & Co.'' and not ''M/s. XYZ & Co. Patna''. It is an accepted fact that M/s XYZ,
Patna and M/s XYZ & Co. Patna have carried out audits of certain companies whose shareholders have appointed M/s XYZ as the
auditors. M/s XYZ and M/s XYZ & Co., by allowing the partners of M/s XYZ, Patna and M/s XYZ & Co. Patna respectively to audit the
accounts of clients have rendered the audited accounts invalid ab-initio.
6.7 It is noted that Item (1) of Part I of the Second Schedule to the Chartered Accountants Act, 1949, which deals with professional
misconduct in relation to Chartered Accountants in practice, mentions that a chartered accountant in practice shall be deemed to be guilty of
professional misconduct, if he discloses information acquired in the course of his professional engagement to any person other than his client
so engaging him, without the consent of his client or otherwise than as required by any law for the time being in force. The auditors, by
allowing the audit to be conducted by an unauthorized firm, without the consent of the client, which was not appointed as the statutory
auditors, may have allowed all information relating to the audit being passed on to the said firm, thus breaching the aforesaid Item, for which
both the firms which were appointed and the one which carried out the audit, may be in violation of the Code of Ethics.
6.8 In response to Institute''s letter, some firms have furnished details/documents after masking or eliminating certain portion such as financial
figures, profit sharing ratio, capital contribution etc. The Institute has sent numerous letters to these CA firms for providing the information
particularly, copies of agreements/contracts they have with their international affiliates/networks with complete annexures, partnership deed
with complete annexures and schedules mentioned therein, assessment orders and/or tax returns, financial statements i.e. income and
expenditure statement, balance sheet or statement of affairs including tax audit reports. As stated earlier, most of the firms have submitted
copies of agreements/contracts, partnership deeds, assessment orders or income-tax returns but around 27% of firms have not furnished the
information and have masked/blackened/not provided the important information. It may be further stated that some of the firms instead of
complying with the directions of the Institute, have questioned the logic/reasoning behind seeking copies of income-tax returns, which
according to them are commercially sensitive/confidential. One group of firms belonging to one network has cited two legal opinions that
they have obtained in this regard and have declined to submit unmasked details.
However, they have sought personal hearing. As mentioned earlier, the Group considered this matter and noted that documents have been
called in pursuance of the directions given by the Council and that detailed reasoning for calling of documents has also been given to the
firms. Hence, the Group felt that it would not be within its powers to override directions of the Council and grant any concession to certain
firms.
6.9 Section 2(2) of the Chartered Accountants Act, 1949 defines the term ''to be in practice''. Pursuant to Section 2(2) above, the Council
of the Institute has passed a resolution permitting Chartered Accountants in practice to render entire range of management consultancy and
other services. The members of the Institute are governed by a Code of Ethics which is mandatory for every member of the Institute. The
services rendered by the multinational entities in India are also to the nature of management consultancy (including financial services,
valuation, audit and assurance services etc.) and other related services which are carried on through the medium of private limited
companies which are carried using the internationally known accounting firm''s name. Since these entities employ Chartered Accountants as
well as non-Chartered Accountants for discharging various responsibilities, a misleading Impression is created that the services rendered by
the private limited companies are in fact rendered by a Multinational Accounting Firm. In fact, this is not so as the company rendering such
services is neither registered with ICAI nor is governed by any ethical code or regulatory framework.
26. Accordingly, the recommendations were made to the effect that the Council should consider action against the firms which had not given the
full information; consider action against the firms who are sharing revenue with multinational entity/consulting entity in India which may include cost
of marketing, publicity and advertising as against the ethics of CAs; action should be considered against the firms who had received financial grant
from the multinational entities in spite of prohibition against the CA firms. A member is not allowed to accept any share, commission or brokerage
from a non-member unless such non-member is a member of a professional body with prescribed qualifications. Further recommendation is that
action be taken against the audit firms distributing its work to other firms and allowing them access to all confidential information without the
consent of the client; require the CA firms to maintain necessary data about the remittances made and received on account of networking
arrangement or sharing of fee; consider action against firms being paid or offered referral fee; it should be made mandatory for all firms who enter
into any kind of affiliation/arrangement with any foreign entity to disclose their international affiliation/arrangement every year to the Institute;
Council should consider action against the firms using name and logo of international networks; action should also be considered for securing
professional business by means which are not open to CAs in India. The Council should also issue public statement that without specific approval
of the Council, by a notification under Section 29(2) of the CA Act, no MAF can directly or indirectly operate in India through any agreement or
arrangement with any Indian entity/firm of CAs. No international firm or entity should be permitted to hold out to public that they are operating in
India as a MAF as part of their network. No Indian CA firm should be permitted to pay any part of their profit or fee or other receipts to any
person other than a member of ICAI or a firm owned by them by way of cost or percentage except payment for specific professional fee. The
Council may request the Ministry of Corporate Affairs, Reserve Bank of India and other relevant Ministries/Departments to take appropriate
action so that the recommendations can be implemented to engage the services of accounting firms registered with ICAI. Only CAs and CA firms
registered with ICAI should be permitted to provide audit and assurance services. Wherever MAFs are operating in India, directly or indirectly,
they should not engage in any audit and assurance services without ''No Objection'' and permission from ICAI and RBI. Instructions may be
issued that any joint venture agreement, MOU, foreign collaboration agreement, stakeholders agreement, private equity fund condition, venture
capital fund condition or side letters prescribing for appointment of a specific Chartered Accountant or a CA Firm or any other entity are illegal
and against public interest.
Stand of the ICAI
27. ICAI in its response submitted that the function of the institute was to regulate the profession of chartered accountancy and to take action
against misconduct of its members under The Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and
Conduct of Cases) Rules, 2007. The accounting professionals had significant role in the economy of the country. The economy of India had
witnessed two major securities scams in 1992 and 2001. The CA Act was amended on the recommendation of the Joint Parliamentary Committee
which enquired into the stock market scams including the high level committee on the ''Corporate Audit and Governance'' under the chairmanship
of Shri Naresh Chandra which examined the Auditor-Company relationship and disciplinary mechanism for the Auditors. Amendment was
proposed by the Council of the Institute to establish a Disciplinary Directorate headed by Director (Discipline).
28. In response to the grievance that no action was taken against PwCPL and their network audit firms in India, the ICAI submitted that its
Disciplinary Directorate had already taken cognizance of the information in the Article dated 17th January, 2012 in the Times of India ""Sundry
Income cushions PwC India"". Letter dated 9th March, 2012 was written to PwC, New Delhi, Chennai, Bangalore, PwC, Kolkata, LL, Kolkata.
A letter was also written to RBI. The stand of the PwC firms, was that news item did not make any reference to their firms and no clarification was
necessary. PwC, Kolkata submitted that it was member of PwC network of firms around the world (''PwC Network''). To maintain the quality
standards of all members, a grant of Rs. 65 crores was given to them by the PricewaterhouseCoopers Services BV during the financial year ended
31st March, 2011 as an outright, non refundable grant. The same was included in the ""Sundry Income"" in their annual accounts. The stand of LL,
Kolkata, was that it was a member of PwC Network of Firms around the world. It received grant of Rs. 28.97 crores for maintaining quality
standards from PwC Services BV during the financial year ended 31st March, 2011 as an outright, non-refundable grant. The Disciplinary
Directorate sent a reminder to the RBI and sent a letter to the Commissioner of Income Tax, Kolkata and Joint Secretary (Revenue), Ministry of
Finance. The Deputy Commissioner of Income Tax, Kolkata stated that scrutiny proceedings on issue of transfer pricing were pending for the
assessment year 2010-2011 and 2011-2012 in respect of PwCPL. With regard to the failure of PwC, Bangalore to discover the scandal of
''Satyam'', it was stated that the US Regulators, i.e., Securities and Exchange Commission (SEC) and PCAOB had taken action but in India the
proceedings were getting prolonged. As regards failure of LL to point out high level of NPAs of GTB, it was submitted that no formal complaint
was filed against PwCPL. The same is not registered and the Institute could not take any action against them under the CA Act as amended in
2006 and 2007 Rules. Action was taken against the members of LL, Shri S. Gopalakrishnan, Shri P. Rama Krishna and Shri Manish Agarwal.
Action was also taken against Shri Kersi H. Vachha and Shri Amal Ganguli. In 2002-2003 action was taken against Shri Partha Ghosh and Shri
D.V.P. Rao of M/s. PwC. PwC Bangalore were the auditors of ''Satyam'' for which action was taken against CA S. Gopalakrishnan (For the
period 1.4.2000 to 31.3.2007), CA S. Talluri (For the period 1.4.2007 to 30.9.2008), CA Pulavarthi Siva Prasad (for the period 1.4.2001 to
31.3.2005), CA Chintapatla Ravindernath (for the period 1.4.2005 to 30.9.2008). Action was also taken against V. Srinivasu, the then CFO of
the Satyam, V.S. Prabhakara Gupta, the then head of Internal Audit Cell of Satyam. The Joint Director, SFIO filed a complaint dated 3rd March,
2009 in respect of DSQ Softwares Limited against CA Naresh Kumar Tharad of M/s. N.K. Tharad & Co., Chartered Accountants, Kolkata. It
was revealed that company had made preferential allotment of shares to various entities in a fraudulent manner.
Stand of the Respondent-Firms
29. In its written submissions, Respondent No.5 M/s. Deloitte Haskins & Sells submitted that there is no allegation against it in the SLP. All the
partners of Respondent No.5 were Indians and the firm was also registered with the ICAI. An expert group was constituted by the Ministry of
Corporate Affairs which gave its report dated January 31, 2017 to the effect that Big six firms (MAFs) were not operating directly. Their network
partners were rendering audit services. Indian network firms pay global network charges to their parent organization towards sharing common
global costs of human resources and other infrastructure, technology cost. This is a standard practice across jurisdictions. It does not make MAFs
subject to the control by the global parent. MAFs cannot be considered as multinational entities as there is no foreign control through ownership or
management. Network partners are run, controlled and managed by Indian nationals. It was submitted the writ petition was not maintainable.
30. Reference has also been made to letter dated 3rd July, 2017 addressed to the Secretary, Ministry of Corporate Affairs from the PMO, with
reference to the said expert group incorporating the conclusions of the expert group as follows:
a) The accounting and auditing standards and practices followed in India should be aligned to international standards and practices with
customization to the extent necessary.
b) The small size of majority of India audit firms being a constraint in facing global competition, consolidation through merger and networking
of India audit firms should be encouraged through policy measures.
c) With audit becoming a multi disciplinary function, formation of multi disciplinary audit firms with participation by professionals from other
relevant professions should be promoted.
d) It should be ensured that the recommendations of Quality Review Board conducting technical evaluations of India audit firms are
implemented.
e) If and when audit and assurance are opened to global competition, the principle of reciprocity should be followed and the interests of
India audit firms should be given due consideration.
31. The stand of the PwC Network (Respondents 6 to 11) is that PwC or PW is the brand owned by PwCIL registered under the laws of
England limited by guarantee. PwCIL acts as a coordinating company within the PwC network and does not provide any business or audit
services. Respondent Nos.6 to 11 are member entities of the PwC Network which consists of companies and firms around the world all of which
are separate legal entities. PwCIL allows desirous entities to become members of the PwC network if they follow global standards to provide
quality services for clients in respect of audit/non audit services. Uniform and consistent delivery is important. PwC network is not a global
partnership. The network activities are to develop and implement policies and initiatives for a common and coordinated approach to maintain
quality and standards of service. PwC brand name is based on name licence agreement to exercise cooperation amongst member firms. All the
members (in 177 countries) have to pay a licence fees. PwC Services BV (Services BV) is incorporated in Netherlands to operationalize global
standards of services. Services BV coordinates efforts of various firms across the globe to develop superior global common standard. Services
BV does not do any client related work but develop standards. It pools money by charging the network entities a percentage of their revenue
which is used to meet the expenses to develop standards. Firm Service Agreements are signed by network entities. Services BV works on no
profit no loss basis. Network charges are paid by all member entities including the Indian member entities. The network felt the need of enhancing
the standards and capacity of Indian network entities for which non refundable grants were provided. The grants are not in the nature of
investment. These are current account transactions and not capital account transactions. For FY 2009-10, the grants were taxed but network
charges paid to Services BV were disallowed as deduction. For FY 2010-11 assessment order has been passed on 29th September, 2016
against which appeal was pending.
32. The Enforcement Directorate (ED) sought information in respect of funds received from outside India. In March and August, 2016, ED issued
summons. In July, 2017, ED again issued summons under Section 37 of FEMA seeking details of inward/outward remittances. In August, 2017,
the Chief Financial Officer (CFO) was issued summons by the ED to provide information about the remittances.
33. The Registrar of Companies issued notices to show cause why prosecution should not be launched against the Directors and Company
Secretary of the PwCPL in January, 2013. Company Law Board allowed compounding of the offences on payment of composition amount of Rs.
8,31,000/-.
34. Auditing services are being carried by firms belonging to PwC Group as follows :
i) Price Waterhouse [FRN-310002E] - 66 Indian Partners (Respondent No.7)
ii) Lovelock & Lewes [FRN-301056E] - 66 Indian Partners (Respondent No.8)
iii) Price Waterhouse & Co. [FRN-050032S] - 19 Indian Partners (Respondent No.9)
iv) Price Waterhouse, Bangalore [FRN-007568S] - 18 Indian Partners (Respondent No.10)
v) Dalal & Shah LLP [FRN-102021W/W100110] - 16 Indian Partners (Respondent NO.11)
35. There are other LLPs which are members of PwC Network in India. All the partners are Indian by nationality and registered with ICAI.
Directors are not partners. Indian Chartered Accountant member firms of PwC Network operate as independent entities.
36. Guidelines of the ICAI dated 27th September, 2011 apply to a network if the network has common ownership, control or management,
common quality control policies and procedures, common business strategy, use of a common brand name or a significant part of professional
resources.
37. The Expert Group Report of the ICAI recommended the following:
No person or entity and specially Chartered Accountants can hold out to public that they are operating in India as or on behalf or in their
trade name and in any other manner so as to represent them being part of or authorized by MAFs to operate on their behalf in India or they
are actually representing MAFs or they are MAFs office/representatives in India, except those registered with ICAI in terms of Clause (Hi)
as a network, in accordance with network guidelines as notified by the ICAI from time to time.
[(Clause 7.12 (v) of the Report at pg.152 of SLP No.1808 of 2016].
38. The guidelines allow registration of a network and the PwC firms have filed their declaration in accordance with the above guidelines and are
registered in India as per Regulations of the ICAI. Merely because the PwC audit firms are part of global PwC Network does not by itself violate
any applicable law. As regards the grants received in Financial Years 2008-09, 2009-10 and 2010-11, amounting to Rs. 142.9, tax has been paid
as per assessment and proceedings are pending. The Network has furnished all the information to the ICAI.
39. Since all the partners are Indians and are registered with ICAI, they are personally accountable to the ICAI for any professional misconduct.
Services BV does not have any stake in the partnership or profits of the firms. Thus, there is no violation of Section 25 of the CA Act.
Stand of Central Board of Direct Taxes (CBDT)/ED
40. Stand taken by the CBDT is that on receipt of letter dated 1st July, 2013 from the Advocate for the petitioner, investigation was conducted by
the Director General of Income Tax (Investigation) (DGIT) with regard to the income tax implications. It was found that 11 entities belonging to the
PwC Group are operating in India. Four entities have received grants of Rs. 477.64 crores from PwC Services BV during the period 2009 to
2013. The grants are of two types - professional capacity building and business expansion. Rs. 416.39 crores are offered for tax which were taxed
for professional capacity building as ""sundry income"". The balance was claimed as capital receipt for expansion of business. The Assessing Officer
made assessment of tax and proceedings were pending. According to ED, investigation in the matter is pending, though number of witnesses have
been examined.
Stand of the Registrar of Companies (ROC)
41. The stand of the ROC, Kolkata is that prosecution was initiated against the auditors of the Company, who compounded the offences. Certain
proceedings are still pending against the auditors of the Company.
Stand of the RBI
42. The stand of the RBI is that it only issues circulars and frames Regulations under the FEMA but does not conduct any investigation for
compliance thereof. Regulation 3 of the Foreign Exchange Management (Investment in Firm or Proprietary concern in India) Regulations, 2000 is
that a person resident outside India cannot invest in a firm or proprietary concern without permission of the RBI. As per para 3.3.2 of the FDI
Policy, investment without prior approval of the RBI is not permitted.
The statutory provisions
43. Sections 2(2), 25 and 29 of the CA Act are reproduced below :
2 (2) A member of the Institute shall be deemed ""to be in practice"", when individually or in partnership with chartered accountants [in
practice], he, in consideration of remuneration received or to be received- (i) engages himself in the practice of accountancy; or (ii) offers to
perform or performs services involving the auditing or verification of financial transactions, books, accounts or records, or the preparation,
verification or certification of financial accounting and related statements or holds himself out to the public as an accountant; or (iii) renders
professional services or assistance in or about matters of principle or detail relating to accounting procedure or the recording, presentation
or certification of financial facts or data; or] (iv) renders such other services as, in the opinion of the Council, are or may be rendered by a
chartered accountant [in practice]; and the words ""to be in practice"" with their grammatical variations and cognate expressions shall be
construed accordingly. 3 Explanation:- An associate or a fellow of the Institute who is a salaried employee of a chartered accountant [in
practice] or [a firm, of such chartered accountants] shall, notwithstanding such employment, be deemed to be in practice for the limited
purpose of the [training of articled [assistants]].
25. Companies not to engage in accountancy. (1) No company, whether incorporated in India or elsewhere, shall practise as chartered
accountants. (2) If any company contravenes the provisions of sub-section (1), then, without prejudice to any other proceedings which may
be taken against the company, every director, manager, secretary and any other officer thereof who is knowingly a party to such
contravention shall be punishable with fine which may extend on first conviction to one thousand rupees, and on any subsequent conviction
to five thousand rupees.
29. Reciprocity. (1) Where any country, specified by the Central Government in this behalf by notification in the official Gazette, prevents
persons of Indian domicile from becoming members of any institution similar to the Institute of Chartered Accountants of India or from
practising the profession of accountancy or subjects them to unfair discrimination in that country, no subject of any such country shall be
entitled to become a member of the Institute or practise the profession of accountancy in India. (2) Subject to the provisions of sub-section
(1), the Council may prescribe the conditions, if any, subject to which foreign qualifications relating to accountancy shall be recognised for
the purposes of entry in the Register. [29A. Power of Central Government to make rules. (1) The Central Government may, by notification,
make rules to carry out the provisions of this Act. (2) In particular and without prejudice to the generality of the foregoing powers, such
rules may provide for all or any of the following matters, namely:- (a) the manner of election and nomination in respect of members to the
Council under sub-section (2) of section 9; (b) the terms and conditions of service of the Presiding Officer and Members of the tribunal,
place of meetings and allowances to be paid to them under sub-section (3) of section 10B; (c) the procedure of investigation under sub-
section (4) of section 21; (d) the procedure while considering the cases by the Disciplinary Committee under sub-section (2), and the
fixation of allowances of the nominated members under sub-section (4) of section 21B; (e) the allowances and terms and conditions of
service of the Chairperson and members of the Authority and the manner of meeting expenditure by the Council under section 22C; (f) the
procedure to be followed by the Board in its meetings under section 28C; and (g) the terms and conditions of service of the Chairperson
and members of the Board under sub-section (1) of section 28D.]
First and Second Schedule of the CA Act :
[THE FIRST SCHEDULE]
[See Sections 21(3), 21A(3) and 22]
PART I
Professional misconduct in relation to chartered accountants in practice
A chartered accountant in practice shall be deemed to be guilty of professional misconduct, if he -
(1) allows any person to practice in his name as a chartered accountant unless such person is also a chartered accountant in practice and is
in partnership with or employed by him;
(2) pays or allows or agrees to pay or allow, directly or indirectly, any share, commission or brokerage in the fees or profits of his
professional business, to any person other than a member of the Institute or a partner or a retired partner or the legal representative of a
deceased partner, or a member of any other professional body or with such other persons having such qualifications as may be prescribed,
for the purpose of rendering such professional services from time to time in or outside India.
Explanation. - In this item, ""partner"" includes a person residing outside India with whom a chartered accountant in practice has entered into
partnership which is not in contravention of item (4) of this Part;
(3) accepts or agrees to accept any part of the profits of the professional work of a person who is not a member of the Institute:
Provided that nothing herein contained shall be construed as prohibiting a member from entering into profit sharing or other similar
arrangements, including receiving any share commission or brokerage in the fees, with a member of such professional body or other person
having qualifications, as is referred to in item (2) of this Part;
(4) enters into partnership, in or outside India, with any person other than a chartered accountant in practice or such other person who is a
member of any other professional body having such qualifications as may be prescribed, including a resident who but for his residence
abroad would be entitled to be registered as a member under clause (v) of sub-section (1) of section 4 or whose qualifications are
recognised by the Central Government or the Council for the purpose of permitting such partnerships;
(5) secures, either through the services of a person who is not an employee of such chartered accountant or who is not his partner or by
means which are not open to a chartered accountant, any professional business:
Provided that nothing herein contained shall be construed as prohibiting any arrangement permitted in terms of items (2), (3) and (4) of this
Part;
(6) solicits clients or professional work either directly or indirectly by circular, advertisement, personal communication or interview or by any
other means:
Provided that nothing herein contained shall be construed as preventing or prohibiting -
(i) any chartered accountant from applying or requesting for or inviting or securing professional work from another chartered accountant in
practice ; or
(ii) a member from responding to tenders or enquiries issued by various users of professional services or organisations from time to time and
securing professional work as a consequence;
(7) advertises his professional attainments or services, or uses any designation or expressions other than chartered accountant on
professional documents, visiting cards, letter heads or sign boards, unless it be a degree of a University established by law in India or
recognised by the Central Government or a title indicating membership of the Institute of Chartered Accountants of India or of any other
institution that has been recognised by the Central Government or may be recognised by the Council:
Provided that a member in practice may advertise through a write up setting out the services provided by him or his firm and particulars of
his firm subject to such guidelines as may be issued by the Council;
(8) accepts a position as auditor previously held by another chartered accountant or a certified auditor who has been issued certificate under
the Restricted Certificate Rules, 1932 without first communicating with him in writing;
(9) accepts an appointment as auditor of a company without first ascertaining from it whether the requirements of section 225 of the
Companies Act, 1956 91 of 1956] in respect of such appointment have been duly complied with;
(10) charges or offers to charge, accepts or offers to accept in respect of any professional employment, fees which are based on a
percentage of profits or which are contingent upon the findings, or results of such employment, except as permitted under any regulation
made under this Act;
(11) engages in any business or occupation other than the profession of chartered accountant unless permitted by the Council so to engage:
Provided that nothing contained herein shall disentitle a chartered accountant from being a director of a company (not being a managing
director or a whole time director) unless he or any of his partners is interested in such company as an auditor;
(12) allows a person not being a member of the Institute in practice, or a member not being his partner to sign on his behalf or on behalf of
his firm, any balance-sheet, profit and loss account, report or financial statements.
PART II
Professional misconduct in relation to members of the Institute in service
A member of the Institute (other than a member in practice) shall be deemed to be guilty of professional misconduct, if he being an
employee of any company, firm or person -
(1) pays or allows or agrees to pay directly or indirectly to any person any share in the emoluments of the employment undertaken by him;
(2) accepts or agrees to accept any part of fees, profits or gains from a lawyer, a chartered accountant or broker engaged by such
company, firm or person or agent or customer of such company, firm or person by way of commission or gratification.
PART III
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) not being a fellow of the Institute, acts as a fellow of the Institute;
(2) does not supply the information called for, or does not comply with the requirements asked for, by the Institute, Council or any of its
Committees, Director (Discipline), Board of Discipline, Disciplinary Committee, Quality Review Board or the Appellate Authority;
(3) while inviting professional work from another chartered accountant or while responding to tenders or enquiries or while advertising
through a write up, or anything as provided for in items (6) and (7) of Part I of this Schedule, gives information knowing it to be false.
PART IV
Other 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 other misconduct, if he -
(1) is held guilty by any civil or criminal court for an offence which is punishable with imprisonment for a term not exceeding six months;
(2) in the opinion of the Council, brings disrepute to the profession or the Institute as a result of his action whether or not related to his
professional work.]
THE SECOND SCHEDULE
[See sections 21(3), 21B(3) and 22 ]
PART I
Professional misconduct in relation to chartered accountants in practice
A chartered accountant in practice shall be deemed to be guilty of professional misconduct, if he -
(1) discloses information acquired in the course of his professional engagement to any person other than his client so engaging him, without
the consent of his client or otherwise than as required by any law for the time being in force;
(2) certifies or submits in his name, or in the name of his firm, a report of an examination of financial statements unless the examination of
such statements and the related records has been made by him or by a partner or an employee in his firm or by another chartered
accountant in practice;
(3) permits his name or the name of his firm to be used in connection with an estimate of earnings contingent upon future transactions in a
manner which may lead to the belief that he vouches for the accuracy of the forecast;
(4) expresses his opinion on financial statements of any business or enterprise in which he, his firm, or a partner in his firm has a substantial
interest;
(5) fails to disclose a material fact known to him which is not disclosed in a financial statement, but disclosure of which is necessary in
making such financial statement where he is concerned with that financial statement in a professional capacity;
(6) fails to report a material misstatement known to him to appear in a financial statement with which he is concerned in a professional
capacity;
(7) does not exercise due diligence, or is grossly negligent in the conduct of his professional duties;
(8) fails to obtain sufficient information which is necessary for expression of an opinion or its exceptions are sufficiently material to negate the
expression of an opinion;
(9) fails to invite attention to any material departure from the generally accepted procedure of audit applicable to the circumstances;
(10) fails to keep moneys of his client other than fees or remuneration or money meant to be expended in a separate banking account or to
use such moneys for purposes for which they are intended within a reasonable time.
PART II
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) contravenes any of the provisions of this Act or the regulations made thereunder or any guidelines issued by the Council;
(2) being an employee of any company, firm or person, discloses confidential information acquired in the course of his employment except
as and when required by any law for the time being in force or except as permitted by the employer;
(3) includes in any information, statement, return or form to be submitted to the Institute, Council or any of its Committees, Director
(Discipline), Board of Discipline, Disciplinary Committee, Quality Review Board or the Appellate Authority any particulars knowing them to
be false;
(4) defalcates or embezzles moneys received in his professional capacity.
PART III
Other 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 other misconduct, if he is held guilty by any civil or
criminal court for an offence which is punishable with imprisonment for a term exceeding six months.
Regulation 3 of the Foreign Exchange Management (Investment in Firm or Proprietory concern in India) Regulations, 2000
3. Restrictions on investment in a firm or a proprietary concern in India by a person resident outside India
Save as otherwise provided in the Act or rules or regulations made or directions or orders issued thereunder, no person resident outside
India shall make any investment by way of contribution to the capital of a firm or a proprietary concern or any association of persons in
india;
Provided that the Reserve Bank may, on an application made to it, permit a person resident outside India subject to such terms and
conditions as may be considered necessary to make an investment by way of contribution to the capital of a firm or a proprietary concern or
any association of persons in India.
Clause 3.3.2 (III) of the Circular 2 of 2010 of the Consolidated FDI (CFDI) Policy :
3.3.2 FDI in Partnership Firm / Proprietary Concern:
(iii)Investment by non-residents other than NRIs/PIO: A person resident outside India other than NRIs/PIO may make an application and
seek prior approval of Reserve Bank for making investment by way of contribution to the capital of a firm or a proprietorship concern or
any association of persons in India. The application will be decided in consultation with the Government of India.
Consideration of the Issue
44. The above resume of facts and pleadings shows the following:
i) There is a bar under CA Act to practice as CAs for a company which includes a limited liability common partnership which has company
as its partners.
ii) Code of Conduct for the CAs prohibits fee sharing, advertisements but the MAFs by using international brands and mixing other services
with the services to be provided as part of practice of chartered accountancy violate the said Code of Conduct for which there is no
regulatory regime as the MAFs do not register themselves with ICAI. Indian firms using similar brand names are registered with the ICAI
but the real entities being MAFs, ICAI is unable to take requisite action for violation of Code of Ethics by the MAFs. Thus, revisit of
existing legal framework may become necessary so as to have an oversight mechanism to regulate MAFs on the touchstone of Code of
Ethics.
iii) Need for amendment of law to separate regulatory regime for auditing services on the pattern of Sarbanse Oxley Act enacted in US
making a foreign public accounting firm preparing audit reports to be accountable to the Public Company Accounting. Similar oversight
body may need to be considered in India.
iv) Section 29 of the CA Act provides that if a specified country, prohibits persons of Indian domicile from becoming members of any
institution similar to ICAI or practicing the profession of accountancy or subjects them to unfair discrimination in that country, no subject of
any such country shall be entitled to become a member of the Institute or practice the profession of accountancy in India.
v) FDI Policy and the RBI Guidelines framed under the FEMA prohibit the investment by a person outside India to make investment by
way of contribution to the capital of a firm or a proprietary concern without permission of the RBI
vi) PwC Services BV Netherlands has made investments in Indian firms. According to the petitioners, the investment is also intended to
acquire an audit firm through a circuitous route of giving interest free loans and further investments are in the form of grants for enhancement
of skills. Profit sharing is in the form of licence fees/network charges. According to the network, the partners are all Indian partners and use
of common brand name is only for uniform standard and giving of grants is for maintaining the said standard. There was no investment by an
entity outside India. Nor it amounts to profit sharing by the Indian accountancy firms with an entity outside India.
45. It is an undisputed fact that there are remittances from outside India. The same could be termed as investment even though the remittances are
claimed to be interest free loans to partners. The amount could also be for taking over an Indian chartered accountancy firm. Relationship of
partnership firms, though having Indian partners, operating under a common brand name from same infrastructure, with foreign entity is not ruled
out. It is not possible to rule out violation of FDI policies, FEMA Regulations and the CA Act. Thus, appropriate action may have to be taken in
pending proceedings or initiated at appropriate forum.
46. The investigation so far carried out cannot be held to be complete in all respects. The investigation by income tax authorities is only for
assessment of income tax. Action by the ROC also does not cover the issue raised herein. The investigation by the ED is said to be still pending,
though several persons are said to have been examined and documents collected, which are under scrutiny. The said investigation relates to FEMA
violations. The ICAI has initiated action with regard to foreign remittances and is said to have written a letter dated 19th March, 2012 to the RBI
to enquire whether investigation was conducted by the RBI. However, according to ICAI, its investigation can only be in respect of members,
registered with it, for the misconduct conducted by them. The ICAI does not claim to have conducted complete investigation for want of complete
information into the issue whether the chartered accountancy firms by receiving remittances from outside India or remitting licence fee/network
charges outside India have allowed participation of a company or a foreign entity in the accountancy business in violation of Section 25 of the CA
Act and whether use of common brand name by the network firms is in violation of reciprocity stipulated under Section 29 of the CA Act. The
ICAI should have taken the matter to logical end, by drawing adverse inference, if information was withheld by the concerned groups.
47. No doubt, the report of the committee of experts of ICAI dated 29th July, 2011 does not specifically name the MAFs involved, groups
A,B,C,D are mentioned. The ICAI ought to constitute an expert panel to update its enquiry. Being an expert body, it should examine the matter
further to uphold the law and give a report to concerned authorities for appropriate action. Though the Committee analysed available facts and
found that MAFs were involved in violating ethics and law, it took hyper technical view that non availability of complete information and the groups
as such were not amenable to its disciplinary jurisdiction in absence of registration. A premier professionals body cannot limit its oversight functions
on technicalities and is expected to play proactive role for upholding ethics and values of the profession by going into all connected and incidental
issues.
48. Thus, a case is made out for examination not only by ED and further examination by the ICAI but also by the Central Government having
regard to the issues of violation of RBI/FDI policies and the CA Act by secret arrangements.
49. It can hardly be disputed that profession of auditing is of great importance for the economy. Financial statements audited by qualified auditors
are acted upon and failures of the auditors have resulted into scandals in the past. The auditing profession requires proper oversight. Such oversight
mechanism needs to be revisited from time to time. It has been pointed out that post Enron Anderson Scandal, in the year 2000, Sarbanse Oxley
Act was enacted in U.S. requiring corporate leaders to personally certify the accuracy of their company''s financials. The Act also lays down rules
for functioning of audit companies with a view to prevent the corporate analysts from benefitting at the cost of public interest. The audit companies
were also prohibited from providing non audit services to companies whose audits were conducted by such auditors. Needless to say that absence
of adequate oversight mechanism has the potential of infringing public interest and rule of law which are part of fundamental rights under Articles 14
and 21. It appears necessary to realise that auditing business is required to be separated from the consultancy business to ensure independence of
auditors. The accounting firms could not be left to self regulate themselves.
50. While we appreciate that it is for the policy makers to take a call on the issue of extent to which globalization could be allowed in a particular
field and conditions subject to which the same can be allowed. Safeguards in the society and economy of the country in the process are of
paramount importance. This Court may not involve itself with the policy making but the policy framework can certainly be looked at to find out
whether safeguards for enforcement of fundamental rights have been duly maintained. In the present context, having regard to the statutory
framework under the CA Act, current FDI Policy and the RBI Circulars, it may prima facie appear that there is violation of statutory provisions
and policy framework effective enforcement of which has to be ensured. Statutory regulatory provisions intended to advance the object of law
have to be enforced meaningfully. No vested interest can flout the same by manifesting compliance only in form. Compliance has to be in
substance. The law enforcing agencies are expected to see the real situation. As found by the Expert Committee in its report, there is a compliance
by MAFs only in form and not in substance, by having got registered partnership firms with the Indian partners, the real beneficiaries of transacting
the business of chartered accountancy remain the companies of the foreign entities. The partnership firms are merely a face to defy the law. The
principle of lifting the corporate veil has to apply when the law is sought to be circumvented. In expanding horizons of modern jurisprudence, it is
certainly permissible. Its frontiers are unlimited. The horizon of the doctrine is expanding. While the company is a separate entity, the Court has
come to recognize several exceptions to this rule. One exception is where corporate personality is used as a cloak for fraud or improper conduct
or for violation of law. Protection of public interest being of paramount importance, if the corporate personality is to be used to evade obligations
imposed by law, the real state of affairs needs to be seen [State of Rajasthan v. Gotan Lime Stone Khanji Udyog Pvt. Ltd., 2016(2) Recent Apex
Judgments (R.A.J.) 454 : (2016) 4 SCC 469, Paras 24 to 28; State of Karnataka v. Selvi J. Jayalalitha, 2017(1) R.C.R.(Criminal) 802 : 2017(2)
Recent Apex Judgments (R.A.J.) 1 : (2017) 6 SCC 263, Paras 205 to 211]. The same principle applies while overseeing the compliance of
applicable ethics of not permitting profit sharing or complying with the ceiling limit for the business which is violated by using the technique of sub
contracts for outsourcing. If the premises are same, phone number/fax number is same, brand name is same, the controlling entity is same, human
resources are same, it will be difficult to expect that there is full compliance on mere separate registration of a firm. The prohibition under Section
25 of the CA Act can be held to be defeated. It is perhaps for this reason that the network firms avoided giving the information sought by the
Committee. The issue of separate oversight body for auditing work and updating existing legal framework appear to be necessary.
51. The other aspect is of investment in CA firms, in violation of prohibition of FDI policy, by using a circuitous route of interest free loans to
partners. The fact that the income tax authorities have taken the grants received as revenue receipts and taxed the same as such is not conclusive to
hold that the receipt is not an investment which is impermissible. If investment is not permitted, the policy of law cannot be defeated by terming
such investment as grant for quality control specially when the grant has been used to acquire a chartered accountancy firm.
52. Absence of revisiting and restructuring oversight mechanism as discussed above may have adverse effect on the existing chartered accountancy
profession as a whole on the one hand and unchecked auditing bodies can adversely affect the economy of the country on the other. Moreover,
companies doing chartered accountancy business will not have personal or individual accountability which is required. Persons who are the face
may be insignificant and real owners or beneficiary of prohibited activity may go scot free. As already noted, the Reports of the Study Group and
Expert Group show that enforcement mechanism is not adequate and effective. This aspect needs to be looked into by experts in the Government.
It may consider whether on the pattern of the Sarbanse Oxley Act corporate leaders be required to personally certify the accuracy of the financial
statements. Further, how to prevent corporate analysts from benefitting from the conflict of interests, how to check audit companies from providing
non audit services and how to lay down protocol for auditors. It has also been brought to our notice that another law in US ''Dodd-Frank Wall
Street Reform and Consumer Protection Act, 2010'' to ensure more transparency and accountability of financial institutions to decrease the risk of
investing needs consideration. It sets up an oversight body called the Financial Stability Oversight Council (FSOC).
53. Accordingly, we issue the following directions:
(i) The Union of India may constitute a three member Committee of experts to look into the question whether and to what extent the
statutory framework to enforce the letter and spirit of Sections 25 and 29 of the CA Act and the statutory Code of Conduct for the CAs
requires revisit so as to appropriately discipline and regulate MAFs. The Committee may also consider the need for an appropriate
legislation on the pattern of Sarbanes Oxley Act, 2002 and Dodd Frank Wall Street Reform and Consumer Protection Act, 2010 in US or
any other appropriate mechanism for oversight of profession of the auditors. Question whether on account of conflict of interest of auditors
with consultants, the auditors'' profession may need an exclusive oversight body may be examined. The Committee may examine the Study
Group and the Expert Group Reports referred to above, apart from any other material. It may also consider steps for effective enforcement
of the provisions of the FDI policy and the FEMA Regulations referred to above. It may identify the remedial measures which may then be
considered by appropriate authorities. The Committee may call for suggestions from all concerned. Such Committee may be constituted
within two months. Report of the Committee may be submitted within three months thereafter. The UOI may take further action after due
consideration of such report.
(ii) The ED may complete the pending investigation within three months;
(iii) ICAI may further examine all the related issues at appropriate level as far as possible within three months and take such further steps as
may be considered necessary.
The matters stand disposed of accordingly.
