50. Order of inquiry, suspension of registration and appointment of administrator.
(1)If the Central Government, on a complaint of the Registrar of Copyrights a member of the copyright society, has reason to believe that the copyright society is being managed in a manner detrimental to the interests of its member concerned or for non-compliance of requirements under section 33A, sub-section (3) of section 35 and section 36 of the Actor any change carried out in the instrument by which the copyright society is established or incorporated and registered by the Central Government, without prior notice to it shall, provide a copy of the complaint to the society and require the society to submit a written statement within fifteen working days.(2)If, after considering the written statement furnished by the society, the Cental Government is prima facie satisfied :-(a)it shall order an inquiry under sub-section (4) of section 33, into the allegations and appoint an inquiry officer not below the rank of a Deputy Secretary to the Government of India for holding an inquiry. During inquiry, if the Central Government is of the opinion that in the interest of the member concerned, it is necessary so to do, it may, by order, suspend the registration of the society for a period not exceeding one year, and shall appoint an administrator to discharge the functions of the copyrights society; or(b)it may, in the interests of the members concerned, suspend the registration of the society for a period not exceeding one year and appoint an administrator to discharge the functions of the copyright society and further order an inquiry as per clause (a).(3)The person appointed as administrator shall be a person with sufficient experience in administration or accounting of copyright matters.
