Sch. II Part I Rule 2 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 - (2) Certifies or submits in his name or in the name of his firm a report of an examination of the matters relating to Company Secretarial practice and related statements unless the examination of such statements has been made by him or by a partner or any employee in his firm or by another Company Secretary in practice;