Sch. I Part I Rule 5 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 - (5) Secures, either through the services of a person not qualified to be his partner or by means which are not open to a Company Secretary, any professional work;