45. Summons to the public, Public Officers and recording statement by the Committee.
- The Committee after serving of the notices, if they think fit to do so, record the statement of the persons and for the purpose of enquiry :(a)May call for any information or record from any public office or officers or Authority under the State/Central Government or any local authority or Statutory authority.(b)May record statement from any Member of the public office or' authority as mentioned under Clause (a);(c)May call the parties to be present on the date specified in the notice and on such other date as may be fixed by it.
