(a)When the [Joint Commissioner or Deputy Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.] proposes on his own motion to take action under sub-section (1) or 5(a), or (5) (b) of section 64 in respect of any institution coming under that section or where an application under sub-section (1) is received by him, he shall give notice of his proposal or the application, as the case maybe, to the trustee or the trustees [and the Assistant Commissioner, if any] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.], having jurisdiction over the institution and the persons having interest calling upon them to submit any representations they may wish to make before a date to be specified in such notice, which shall not be less than two months from the date of its issue.
