 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Actuaries Act, 2006 THE SCHEDULE (See section 31) PART II Professional misconduct in relation to the members of the Institute in service A member of the Institute (other than a member in practice) shall be deemed to be guilty of professional misconduct, if he being an employee of any company, firm or person,- 1. pays or allows or agrees to pay directly or indirectly to any person any share in the emoluments of the employment undertaken by him; or 2. accepts or agrees to accept any part of fees, profits or gains by way of commission or gratification; or 3. discloses confidential information acquired in the course of his employment except as and when required by law or except as permitted by his employer.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back