The abstract referred to in rule 72-A and where a complaint has been lodged, such complaint, and all other documents bearing on the case, shall be submitted by the Registrar to the President who shall if he thinks fit instruct the Registrar to ask the dentist by means of a registered letter for any explanation he may have to offer. The documents including any explanation forwarded by the dentist to the Registrar shall then be referred to the Executive Committee who shall consider the same and shall have the power to cause further investigation to be made and further evidence to be taken and to refer, if necessary, to their legal adviser for his advice and assistance and to instruct him to take the opinion of counsel and otherwise to obtain such advice and assistance as they shall think fit. If the Committee is of the opinion that a prima facie case is not made out, the case shall not proceed further and the Registrar shall inform the complainant of the resolution of the Committee. If the Committee is of the opinion that the circumstances suggest that a letter of warning be sent, the Committee is empowered to send it. If the Committee resolve that the case is one in which an enquiry ought to be held, the President shall direct the Registrar to take steps for the institution of an inquiry and for having the case heard and determined by the Council.
