Section 22 in The Gujarat Professional Civil Engineers Act, 2006
22. Professional conduct.
(1)The Council may by regulations prescribe standards of professional conduct and etiquette and a code of ethics for professional civil engineers.(2)The Regulations made by the Council under sub-section (1) may specify which violations thereof shall constitute infamous conduct in any professional respect, that is to say, professional misconduct, and such provisions shall have effect notwithstanding anything contained in any law for the time being in force.
