Section 12 in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
12. Time limit on entertaining complaint or information .-Where the Director is satisfied that there shall be difficulty in securing proper evidence of the alleged misconduct, or that the Member or firm against whom the information or complaint, as the case may be, has been received shall find it difficult to lead evidence to defend himself or itself, as the case may be, on account of the time lag, or that changes have taken place rendering the inquiry procedurally inconvenient or difficult, he may refuse to entertain a complaint or information in respect of any misconduct made more than seven years after the same was alleged to have been committed and submit the same to the committee.
