| Sch. I Part III Rule 3 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 - (3) Does not supply the information called for or does not comply with the requirements asked for by the Council or any of its Committees; |