Section 111 in Tamil Nadu Non-Trading Companies Rules, 1981
111. Qualification for appointment as Secretary.
(1)No person shall, subject to sub-rule (2), be eligible for appointment as a Secretary of a company unless he possesses any one or more of the following qualifications, namely :-(a)Membership of the Institute of Company Secretaries of India, incorporated under the Act and licensed under section 25 of that Act;(b)Membership of the Institute of Chartered Accountants of India, constituted under the Chartered Accountants Act, 1949 (Central Act XXVIII of 1949);(c)Membership of the Institute of Cost and Works Accounts of India constituted under the Cost and Works Accounts Act, 1959 (Central Act XXIII of 1959);(d)Diploma in Company Law granted by the Indian Law Institute;(e)Post-Graduate degree or Diploma in Management Science granted by any University or the Institute of Management, Ahmedabad or the Institute of Management, Calcutta;(f)Degree in law or Post-Graduate degree in Commerce granted by any University.Explanation. - For the purpose of this sub-rule, the term university has the meaning assigned to it in the University Grants Commission Act, 1956 (Central Act III of 1956) and includes any University outside India which is recognised by the Union Pubic Service Commission or the Tamil Nadu Public Service Commission for the purpose of recruitment to public service.(2)Nothing contained in sub-rule shall affect any person holding office as Secretary of a company, immediately before the coming into force of the Tamil Nadu Non-Trading Companies Act, 1972 (Tamil Nadu Act 16 of 1972).
