LexSection 27 — Unqualified persons not to sign documents.
The Company Secretaries Act, 1980
(1) No person other than a member of the Institute shall sign any document on behalf of a Company Secretary in practice or a firm of such Company Secretaries in his or its professional capacity. 1 [(2) Any person who contravenes the provisions of sub-section (1) shall, without prejudice to any other proceedings which may be taken against him, be punishable on first conviction with a fine not less than 2 [one lakh rupees] but which may extend to 3 [five lakh rupees], and in the event of a second or subsequent conviction with imprisonment for a term which may extend to one year or with a fine not less than 4 [two lakh rupees] but which may extend to 5 [ten lakh rupees] or with both.]Open in Lexace · Ask the AI about this section