Section 5 in The Press Council (Procedure For Inquiry) Regulations, 1979
5. Issue of notice
.-(1) As soon as possible, and in any case not later than fifteen days from the date of receipt of a complaint, under the direction of the Chairman, a copy thereof shall be sent to the newspaper, news agency, editor or other working journalist against which or whom the complaint has been made, under regulation 3 alongwith a notice requiring the newspaper, news agency, editor or other working journalist, as the case may be, to show cause why action should not be taken under section 14 of the Act. Provided that in appropriate cases the Chairman shall have the discretion to extend time for the issuance of the notice:Provided further that the Chairman may decide not to issue a notice to show cause to the newspaper, news agency, editor or working journalist where, in his opinion, there is no sufficient ground for holding an inquiry. The Council at its next meeting shall be apprised by the Chairman of the reasons for his decision not to issue a "show cause" notice and it may pass such orders as it deems fit.(2)The notice issued under sub-regulation (1) above shall be sent to the newspaper, news agency, editor, or other working journalist concerned by registered post, acknowledgement due, at the address furnished in the complaint.
