Section 5(4) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(4)If the subject-matter of the complaint on scrutiny is, substantially the same as or has been covered by any previous complaint or information received and is under process or has already been dealt with, the Director shall take the following step, namely:-(a)if the previous complaint filed is pending before the Director, then the present complaint may be clubbed with the previous complaint and in such case the fact may be conveyed to the complainants both previous and present and respondent; or(b)if prima facie opinion has been formed by the Director in such a previous complaint and the case is pending before the Committee then the Director shall bring the present complaint before the Committee, and the latter shall either club the complaint with the previous complaint or ask the Director to deal with it as a separate complaint, as it deems fit; or(c)if order have already been passed by the Committee on a previous complaint, then the Director shall refer the present complaint to the Committee and the Committee shall recommend the same to the Council for decision.
