Section 32 in Orissa Economiser Inspection Administrative Rules, 1952
32. Power to hold inquiry in writing.
- Inspectors are authorised to take the written statements of witness and all persons immediately concerned the accident. In order to comply with the provisions of Sub-section (2) of Section 18, the Inspector shall present to the owner or person in-charge of the economiser a series of written questions on all points that are material to the enquiry.
