(1)Whenever a District Magistrate holds an inquiry under sub-section (1) of section 9 of the Act, that officer shall adjourn such an inquiry unless the Chief Controller or an officer nominated by him is present to watch the proceedings or such Magistrate has received information from the Chief Controller that he does not wish to send a representative.(2)The District Magistrate shall, at least twenty one days before holding the adjourned inquiry, send to the Chief Controller a notice in writing of the time and place of holding the adjourned inquiry.(3)Where an accident has been attended with loss of human life, the District Magistrate, before the adjournment may take evidence to identify the dead bodies and may order the disposal thereof.(4)The Chief Controller or his representative shall be at liberty at any such inquiry to examine any witness subject to the order of the District Magistrate on points of law.(5)Where the Chief Controller is not present or represented at any inquiry held by a District Magistrate, a copy of the report of the proceedings thereof shall be sent to him.
