Sch. I Part II Rule 1 THE FIRST SCHEDULE [See sections 21(4) and 22] 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;