Company Secretaries Act, 1980

Part II Professional Misconduct in relation to members of the institute in service

Sch. I Part II Rule 1

THE FIRST SCHEDULE

[See sections 21(4) and 22]

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 the member;

Sch. I Part II Rule 2

THE FIRST SCHEDULE

[See sections 21(4) and 22]

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 -

(2) Accepts or agrees to accept any part of fees, profits or gains from a lawyer, a Company Secretary 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;

Sch. I Part II Rule 3

THE FIRST SCHEDULE

[See sections 21(4) and 22]

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 -

(3) Discloses confidential information acquired in the course of his employment otherwise than as required by any law for the time being in force or as permitted by his employer.