20. Complaint register, institution of prosecutions.
(1)(i)The Committee shall keep a register in Form 'D' annexed to these bye-laws in which all offences punishable by or under the Act, the Rules or these Bye-laws detected by an officer or servant of the Committee or which may be reported to the Committee by any person shall be recorded under the signature of the reporting officer or the complainant, as the case may be.(ii)All the cases recorded in such a register shall be enquired or cause to be enquired into by the Secretary and result noted in the appropriate column of the register by him.(2)The report register shall be put up before the Committee in every ordinary meeting together with the reasons for instituting or not instituting prosecutions in respect of each case.
