The functions of the Institute shall include—(a)the examination of candidates for enrolment;(b)the regulation of training of students;(c)the maintenance and publication of a Register of persons qualified to practice as Company Secretaries;(d)collection of fees from members, examinees and other persons;(e)subject to the orders of the appropriate authorities under this Act, the removal of names from the Register and the restoration to the Register of names which have been removed;(f)the maintenance of a library and publication of books and periodicals relating to management of companies and allied subjects;(g)the conduct of elections to the Council of the Institute; and(h)the granting or refusal of certificates of practice as per guidelines issued by the Council.
