The Actuaries Act, 2006
31. Professional or
other misconduct defined. -
For the purposes of
this Act, the expression "professional or other misconduct" shall be
deemed to include any act or omission provided in the Schedule, but nothing in
this section shall be construed to limit or abridge in any way the power
conferred or duty cast on the Disciplinary Committee or the Prosecution
Director to inquire into the conduct of any member of the Institute under any
other circumstances.