Section 3 in The Depositories (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 2005
3. Appointment of adjudicating officer for holding inquiry. - Whenever the Board is of the opinion that there are grounds for adjudging under sections 19-A, 19-B, 19-C, 19-D, 19-E, 19-F and 19-G of the Act, it may appoint any of its officer not below the rank of Division Chief to be an adjudicating officer for holding an inquiry for the said purpose.
