(4)If the District Grievance Redressal Officer feels that the matter needs to be further examined, he may,-(i)get the matter enquired by a suitable officer of the State Government at District level and decide on the basis of report so received within forty five days from the date of receipt of the complaint, or(ii)if considered necessary, give an opportunity to the complainant and officer/person/agency concerned with the complaint, to present their case on a fixed date and after having heard them and taking into consideration the evidences submitted, decide the matter within forty five days from the date of receipt of the complaint.
