Section 4(3) in The Depositories (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 2005
(3)If after considering the cause, if any, shown by such person, the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 211(E), dated 8.3.2019 (w.e.f. 11.4.2005).] is of the opinion that an inquiry should be held, he shall issue a notice fixing a date for the appearance of that person either personally or through his lawyer or other authorised representative.
