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The Actuaries Act, 2006 Chapter IV Misconduct 26. Disciplinary Committee. - 1. The Council shall constitute a Disciplinary Committee consisting of the President or the Vice-President of the Council as the Presiding Officer and two members of the Council elected by the Council and two members to be nominated by the Central Government from amongst the persons of eminence having experience in the field of law, education, economics, business, finance, accountancy or public administration: Provided that the Council may constitute more regional Disciplinary Committees as and when it deems fit. 2. The Disciplinary Committee in making the inquiry under the provisions of this Act shall follow such procedure and submit the report to the Council within such time as may be prescribed.    |
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