Section 45G(2) in The Banking Regulation Act, 1949
(2)If, on consideration of the report submitted under sub-section (1), the High Court is of opinion that any person who has taken part in the promotion or formation of the banking company or has been a director or an auditor of the banking company should be publicly examined, it shall hold a public sitting on a date to be appointed for that purpose and direct that such person, director or auditor shall attend thereat and shall be publicly examined as to the promotion or formation or the conduct of the business of the banking company, or as to his conduct and dealings, insofar as they relate to the affairs of the banking company:Provided that no such person shall be publicly examined unless he has been given an opportunity to show cause why he should not be so examined.
