Section 8(3) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(3)The State Government may cause an enquiry to the made into the allegations leveled by the complainant or on its suo-moto initiative and take the following action, namely:-(a)file the complaint, if in its opinion, it is a vexatious, anonymous or Pseudonymous complaint; or(b)direct the complainant to furnish additional information or an affidavit in support of his allegations; or(c)take such action, as it may deem appropriate, keeping in view the facts and circumstances of the case.
