Sch. I Part III Rule 1

THE FIRST SCHEDULE

[See sections 21(4) and 22]

PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY


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

(1) Includes in any statement, return or form to be submitted to the Council any particulars knowing them to be false;