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Union of India - Section
Section 18 in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
18. Residuary provision .-Matters relating to the procedure of enquiry, conduct of cases and allowances to nominated Members with respect to which no express provision has been made in these rules shall be referred in each case to the Central Government for its decision and the decision of the Central Government thereon shall be final.
ANNEXURE`FORM(See sub-rule (1) of rule 3)| 1. | Name of the Complainant:(with membership number, if Member of the Institute of Actuaries of India) | ................................................................................................................................................ |
| 2. | Name of the Member/firm against whom complaint is being made:(with membership number/registration number of the firm, if known) | ................................................................................................ |
| 3. | Latest address of the complainant for communication | ..................................................................................................Pin code.................................. |
| 4. | Last available professional address of the Member or the firm against whom the complaint is made | ................................................................................................Pin code................................. |
| 5. | Particulars of allegation(s) serially numbered together with corresponding clause/part of the Schedule, or | 1......................................................2...................................................... |
| Particulars of allegation(s) serially numbered together with clause/part of the relevant Schedule(s) under which the alleged acts of commission or omission or both would fall | 3......................................................4......................................................5...................................................... | |
| 6. | Particulars of evidence(s) adduced in support of the allegation(s) made | ............................................................................................ |
| 7. | Name(s) of person who have knowledge of the facts | ............................................................................................ |