Section 14(7) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(7)On the date fixed for hearing, if the Defendant, on receipt of the service of notice, under sub-rule (6), does not appear either in person or through his authorised representative, as the case may be, the committee may precede ex parte and proceed with the matter as provided under sub-rule (19) or, as the case may be, direct fresh notice to be served.
