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 one thousand rupees, and on any subsequent conviction with imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both.
