Section 11 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
11. Institution and defending of the cases.
(1)The Managing Director shall, through the Executive Director or the Advisor (Infra) or any other officer designated by him, have a general supervisory control over the tiling and defending of the cases in connection with the offenses committed under the Act.(2)The Managing Director may appoint a penal of advocates or specific advocates for specific cases under the Act, on such terms and conditions including payment of fees, and other incidental expenses as agreed to, looking to the nature, expediency and importance of the case or cases.(3)The Managing Director may, direct the authorised officer or any other officer, to pursue or defend the case or appeal as Officer incharge of it.(4)The Officer-in-charge of a case or cases shall provide all relevant records, documents and information to the advocate(s) representing the Corporation in the court(s).(5)The Officer-in-charge or any of his duly authorised subordinate shall remain present in the court(s) on every date of hearing of the case(s), and shall pursue or defend the same properly through the Advocate(s) representing the Corporation.(6)The Officer-in-charge shall maintain a serially numbered register of such cases with index in the beginning and having allotted some pages to each case. At the beginning of the page allotted to a case, short details of the case shall be recorded and thereafter, a few lines on proceedings carried out on each date of hearing shall regularly be entered into.(7)Where in interim or final order, for or against the Corporation is passed by the Court, the Officer-in-charge shall obtain the certified copy thereof and shall send the same with the report of the advocate representing the case, to the officer designated by the Managing Director and sitting at the Head Office of the Corporation, for further necessary action.
