Section 5(5) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(5)If the complaint on scrutiny, is found to be defective and the defect is final in nature, the Director may allow the complainant to rectify the same in his presence or if the said defect is not formal in nature, the Director, may allow the complainant such time as he may deem fit.
