Section 19 in M.P. Document Writers Licensing Rules, 1966
19. Of examination of record etc. by Inspector General of Registration.
- The Inspector General of Registration, Madhya Pradesh may either himself or at the instance of any person interested, for the purpose of satisfying himself to the correctness legality or propriety of any action taken under these Rules in any case, call for and examine the record of any such case and after examining the record, pass such order as he thinks fit :Provided that no order under this rule shall be made to the prejudice of the document writer, unless he has been given an opportunity of being heard in his defence.
