Section 21A(1) in The Company Secretaries Act, 1980
(1)The Council shall constitute a Board of Discipline consisting of—(a)a person with experience in law and having knowledge of the disciplinary matters and the profession, to be its presiding officer;(b)two members one of whom shall be a member of the Council elected by the Council and the other member shall be the person designated under clause (c) of sub-section (1) of section (16);(c)the Director (Discipline) shall function as the Secretary of the Board.
