The Actuaries Act, 2006

THE SCHEDULE (See section 31)

PART IV

Other misconduct in relation to member of the Institute generally A member of the Institute, whether in practice or not, shall be deemed to be guilty of other misconduct, if-(A)

1.  he is held guilty by any civil or criminal court for an offence which is punishable with imprisonment for a term not exceeding six months;

2.  in the opinion of the Council, he brings disrepute to the profession or the Institute as result of his action whether or not related to his professional work;(B) he is held guilty by any civil or criminal court for an offence which is punishable with imprisonment for a term exceeding six months.