34AB. Registration of valuers.
(1) The Board shall maintain a register to be called the Register of Valuers in which shall be entered the names and addresses of persons registered under sub- section (2) as valuers.
(2) Any person who possesses the qualifications prescribed in this behalf may apply to the Board in the prescribed form for being registered as a valuer under this section: Provided that different qualification may be prescribed for valuers of different classes of assets.
(3) Every application under sub- section (2) shall be verified in the prescribed manner, shall be accompanied by such fees as may be prescribed and shall contain a declaration to the effect that the applicant will--
(i) make an impartial and true valuation of any asset which he may be required to value;
(ii) furnish a report of such valuation in the prescribed form;
(iii) charge fees at a rate not exceeding the rate or rates prescribed in this behalf;
(iv) not undertake valuation of any asset in which he has a direct or indirect interest.
(4) The report of valuation of any asset by a registered valuer shall be in the prescribed form and be verified in the prescribed manner.
Restrictions on practice as registered valuer.