Section 6(3) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
(3)The State Government or the nodal authority, as the case may be, may cause an enquiry to be made by appointing an Inquiry Officer into the allegations levelled by the complainant or at its suo motu initiative, and take the following actions, namely :-(a)file the complaint, if in its opinion, it is a vexatious, anonymous or pseudonymous complaint; or(b)direct the complainant to furnish additional information or an affidavit in support of his allegations; or(c)take such actions, as it may deem appropriate, keeping in view the facts and circumstances of the case.
