Section 14(8) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(8)During the first hearing, the committee shall read out the allegations to the Defendant along with the summary of opinion arrived at by the Director, and ask the Defendant whether he pleads guilty to the allegations made against him:Provided that, if the Defendant does not appear before the Committee on the place, date and time fixed by it, the Committee shall proceed with the proceeding in accordance with the provisions of this Chapter.
