Section 3(5) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
(5)If the complaint filed by or on behalf of a company, shall be accompanied by a resolution, duly passed by the Board of Directors of partners of the company, as the case may be, specifically authorising an officer or a person to make the complaint on behalf of the company.Explanation.-For the purpose of this sub-rule, "company" means any body Corporate and includes a firm or other association of individuals.
