Section 14(15) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(15)If the Defendant applies to the Committee to issue any notice for compelling attendance of any witness for the purpose of examination or cross-examination, or the production of any document or any material object, the Committee shall issue such notice unless it considers that such application shall be refused on the ground that it is made for the purpose of vexation or delay or for defeating the ends of justice and such ground shall be recorded by it in writing.
