| Sch. I Part I Rule 6 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 - (6) Solicits clients or professional work, either directly or indirectly, by circular, advertisement, personal communication or interview or by any other means; |