(1)Any of the following persons shall be entitled to have his name entered in the Register, namely:—(a)any person who immediately before the commencement of this Act was an Associate or a Fellow (including an Honorary Fellow) of the dissolved company;(b)any person who is a holder of the Diploma in Company Secretaryship awarded by the Government of India;(c)any person who has passed the examinations conducted by the dissolved company and has completed training either as specified by the dissolved company or as prescribed by the Council, except any such person who is not a permanent resident of India;(d)any person who has passed such examination and completed such training, as may be prescribed for membership of the Institute;(e)any person who has passed such other examination and completed such other training without India as is recognised by the Central Government or the Council as being equivalent to the examination and training prescribed under this Act for membership of the Institute:Provided that in the case of any person belonging to any of the classes mentioned in this sub-section who is not permanently residing in India, the Central Government or the Council may impose such further conditions as it may deem to be necessary or expedient in the public interest.
