The Actuaries Act, 2006

21. Committees of Council. -

1.  The Council may constitute such committees from amongst its members, and co-opt therein persons who are not members of the Institute, as it deems necessary for the purpose of carrying out the provisions of this Act: Provided that the number of co-opted members shall not exceed one-third of the total membership of the committee.

2.  Every committee constituted under this section shall elect its own Chairman: Provided that-

  i.  where the President is a member of such committee, he shall be the Chairman of such committee, and in his absence, the Vice-President, if he is a member of such committee, shall be its Chairman; and

  ii.  where the President is not a member of such committee but the Vice-President is a member, he shall be its Chairman.

1.   

2.   

3.  The committees shall exercise such functions and be subject to such conditions as may be specified.