 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Actuaries Act, 2006 THE SCHEDULE (See section 31) PART III Professional misconduct in relation to members of the Institute generally A member of the Institute, whether in practice or not, shall be deemed to be guilty of professional misconduct, if he- 1. includes in any statement, return or form to be submitted to the Council any particulars knowing them to be false; or 2. not being a fellow member of the Institute acts himself as a fellow member of the Institute; or 3. does not supply the information called for or does not comply with the requirements asked for by the Council or any of its Committees; or 4. contravenes any of the provisions of this Act or the regulations made thereunder or any guidelines issued by the Council under clause (i) of sub-section (2) of section 19; or 5. is guilty of such other act or omission as may be specified by the Council.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back