The Actuaries Act, 2006
Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
1 |
Short title, extent and commencement |
|
Definitions |
Chapter II |
Institute of Actuaries of India |
3 |
Incorporation of institute |
4 |
Transfer of assets, liabilities, etc., of actuarial society |
5 |
Objects of institute |
6 |
Entry of names in register |
7 |
Associates and fellows |
8 |
Honorary, affiliate and student members |
9 |
Certificate of practice |
10 |
Members to be known as actuaries |
11 |
Disqualifications |
1 |
Composition of council of institute |
13 |
Annual general meetings |
14 |
Re-election to council |
15 |
Settlement of disputes regarding election |
16 |
Establishment of tribunal |
17 |
President, vice-president and honorary secretary |
18 |
Resignation from membership and filling up of casual vacancies |
19 |
Functions of council |
20 |
Staff, remuneration and allowances |
21 |
Committees of council |
22 |
Finances of council |
Chapter III |
Register of Members |
23 |
Register |
24 |
Removal of name from register |
25 |
Re-entry in register |
Chapter IV |
Misconduct |
26 |
Disciplinary committee |
27 |
Appointment of prosecution director |
28 |
Authority, council, disciplinary committee and prosecution director to have powers of civil court |
29 |
Action by council on disciplinary committee's report |
30 |
Member to be afforded opportunity of being heard |
31 |
Professional or other misconduct defined |
Chapter V |
Appeals |
3 |
Constitution of appellate authority |
33 |
Term of office of members of authority |
34 |
Allowances, conditions of service of members and procedure, etc., of authority |
35 |
Officers and other staff of authority |
36 |
Appeal to authority |
Chapter VI |
Penalties |
37 |
Penalty for falsely claiming to be a member, etc. |
38 |
Penalty for using name of institution, awarding degrees of actuarial science, etc. |
39 |
Companies not to engage in actuarial practice |
40 |
Unqualified person not to sign documents |
41 |
Offences by companies |
42 |
Sanction to prosecute |
Chapter VII |
Quality Review Board |
43 |
Establishment of quality review board |
44 |
Functions of board |
45 |
Procedure of board |
46 |
Terms and conditions of chairperson and members of board |
47 |
Expenditure of board |
Chapter VIII |
Dissolution of the Actuarial Society of India registered under the Societies Registration Act |
48 |
Dissolution of actuarial society of india |
49 |
Provisions respecting employees of dissolved society |
Chapter IX |
Miscellaneous |
50 |
Maintenance of more than one offices by actuary |
51 |
Reciprocity |
5 |
Power of central government to issue directions |
53 |
Protection of action taken in good faith |
54 |
Members, etc., to be public servants |
55 |
Power of central government to make rules |
56 |
Power to make regulations |
57 |
Power of central government to issue directions for making or amending regulations |
58 |
Laying of rules and regulations |
59 |
Power to remove difficulties |
THE SCHEDULE |
Schedule |
|
Schedule Part I |
|
Schedule Part II |
|
Schedule Part III |
|
Schedule Part IV |
The Actuaries Act, 2006 No. 35 of 2006 [27th August, 2006.]
An Act to provide for regulating and developing the profession of Actuaries and for matters connected therewith or incidental thereto. Be it enacted by Parliament in the Fifty-seventh Year of
the Republic of India as follows:-