241. Presentation of complaint and issue of process.
- Proceedings under section 45-J of the Act shall commence with a complaint being presented by the Liquidator to such Judge as the Chief Justice may direct. On presentation of the complaint the Judge may issue a summon or a bailable or nonbailable warrant against the accused and shall fix a date for the trial, or may, if he thinks fit, postpone the issue of process for compelling the attendance of the person complained against and may direct an enquiry or investigation to be made by the Inspector General of Police or by such other person as he thinks fit or may dismiss the complaint as he may, in his discretion, thinks fit.
