Section 10 in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
10. Mode of sending notice .-(1) Every notice issued by the Director or the Committee under these rules shall be sent to the Member, firm or any other person, by registered post with acknowledgment due or speed post or a messenger, except where specified otherwise in any rule.
(2)If any notice is returned as unserved or undelivered with an endorsement to the effect that the addressee refused to accept the notice, the notice shall be deemed to have been served or delivered, as the case may be.(3)If the notice is returned with an endorsement to the effect that the addressee cannot be found at the address given, the Director shall ask the complainant or any other person who may be in a position to provide another address of the Member or firm or person whose address is found to be not correct, and on production of the correct address, a fresh notice shall be served or delivered on such address.(4)Where the notice is returned under sub-rule (3), it may be served by fixing a copy thereof in some conspicuous place at the professional address or residence of the Defendant which was last registered with the Institute or in such other manner as the Committee may think fit and such service shall be deemed to be sufficient of service for the purposes of these rules.
