Sch. II Part II Rule 2 THE SECOND SCHEDULE [See sections 21(5) and 22] PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY REQUIRING ACTION BY A HIGH COURT A member of the Institute, whether in practice or not, shall be deemed to be guilty of professional misconduct, if he - (2) Is guilty of such other act or omission as may be specified by the Council in this behalf, by notification in the Official Gazette.