Section 5(1) in Chhattisgarh Protection of Depositors Interest Rules, 2015
(1)On receipt of a complaint from depositors or otherwise, the Competent Authority may initiate such inquiry as he may deem necessary to satisfy himself as to whether or not any financial establishment has fraudulantly defaulted :Provided that in relation to such inquiry, the Competent Authority may communicate a copy of the complaint to the financial establishment, and in case the financial establishment satisfies the Competent Authority that it has repaid such deposit, interest, bonus, profit or dues in any other form or rendered such services in respect of which the complaint was made, the Competent Authority may permit the complainant to withdraw the complaint.
