Sch. II Part I Rule 4 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 - (4) Expresses his opinion on any report or statement given to any business enterprise in which he, his firm or a partner in his firm has a substantial interest, unless he discloses the interest also in his report;