Section 24 — Penalty for falsely claiming to be a member, etc.

Subject to the provisions of section 7, any person who, (a) not being a member of the Institute,-- (i) represents that he is a member of the Institute; or (ii) uses the designation Company Secretary; or (iii) uses the letters A.C.S. or F.C.S. after his name; or (b) being a member of the Institute, but not having a certificate of practice, represents that he is in practice or practises as a Company Secretary, shall be punishable on first conviction with fine which may extend to 1 [one lakh rupees], and on any subsequent conviction with imprisonment which may extend to six months, or with fine which may extend to 2 [five lakh rupees], or with both.

Official Hindi (PDF) ↗

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