| Sch. II Part I Rule 9 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 - (9) Fails to invite attention to any material departure from the generally accepted procedure relating to the secretarial practice; |