15. Manner of Inquiry to be held by Chief Executive Officer.
- The inquiry under sub-section (3) of Section 54 shall held by the Chief Executive Officer in the following manner :-(a)The Chief Executive Officer after serving the show-cause notice to the person concerned shall call for written statement duly supported by any documentary proof. If necessary, the Chief Executive Officer shall record the oral evidence tendered by the contending parties. The Chief Executive Officer shall also receive such documentary evidence as may be produced in the course of Inquiry;(b)The Chief Executive Officer shall prepare a case file containing following particulars :-(i)minute of proceedings;(ii)report or information on which the proceeding has been started;(iii)show-cause notice and its reply;(iv)evidence (oral and documentary) received at the enquiry;(v)order.
