Company Secretaries Act, 1980

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

Sch. II Part II Rule 1

II THE SECOND SCHEDULE

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THE SECOND SCHEDULE

[See sections 21(5) and 22]

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II PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY REQUIRING ACTION BY A HIGH COURT

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 ;

Sch. II Part II Rule 2

II THE SECOND SCHEDULE

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THE SECOND SCHEDULE

[See sections 21(5) and 22]

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II PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY REQUIRING ACTION BY A HIGH COURT

A member of the Institute, whether in practice or not, shall be deemed to be guilty of professional misconduct, if he -

(2) is guilty of such other act or omission as may be specified by the Council in this behalf, by notification in the Official Gazette.