Sch. II Part I Rule 10 THE SECOND SCHEDULE [See sections 21(5) and 22] PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE IN PRACTICE REQUIRING ACTION BY A HIGH COURT A Company Secretary in practice shall be deemed to be guilty of professional misconduct, if he - (10) Fails to keep moneys of his client in a separate banking account or to use such moneys for purposes for which they are intended.