Section 14(3) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(3)The Committee shall inform the Defendant to file a written statement, within such time as may be specified:Provided that the committee may grant additional time for filing his written statement on application made by the Defendant on his adducing sufficient reasons to the satisfaction of the Committee for seeking additional time:Provided further that such additional time shall not be given more than once and if the Defendant does not file the written statement within the additional time granted under first proviso, the committee shall presume that the Defendant has no further submissions to make and shall proceed to decide the case on merits.
