The Actuaries Act, 2006

Chapter III Register of Members

23. Register. -

1.  The Council shall maintain in the specified manner a register of the members of the Institute.

2.  The register shall include the following particulars about every member of the Institute, namely:-

a.   his full name, date of birth, domicile, residential and professional addresses;

b.   the date on which his name is entered in the register;

c.   his qualifications;

d.   whether he holds a certificate of practice; and

e.   any other particulars which may be specified.

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3.  The Council shall cause to be published in such manner as may be specified a list of members as on the 1st day of April each year, and shall, if requested to do so by any such member, send him a copy of such list, on payment of such amount as may be specified.

4.  Every member of the Institute shall, on his name being entered in the register, pay such annual membership fee as may be specified by the Council.