- In the event of an inquiry being held against any pleader or Mukhtar, the officer conducting the inquiry shall-(a)open an index of the case together with an order sheet wherein entries relating to action taken at each stage of the inquiry till its conclusion shall be made :(b)summon all such necessary documents and records relating to the case as have not been received; and(c)supply a copy of the complaint to the counsel appearing for the person or authority making the complaint (hereinafter referred to as the complainant) and to the pleader or the Mukhtar whose conduct is the subject of the complaint (hereinafter referred to as the pleader or the Mukhtar).
