Sch. I Part I Rule 10 THE FIRST SCHEDULE [See sections 21(4) and 22] PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE IN PRACTICE A Company Secretary in practice shall be deemed to be guilty of professional misconduct, if he - (10) Engages in any business or occupation other than the profession of Company Secretary unless permitted by the Council so to engage : Provided that nothing contained herein shall disentitle a Company Secretary from being a director of a company except as provided in the Companies Act;