- If the Registrar finds that there is a prima facie case for an inquiry under sub-section (2) of Section 23, he shall.-(a)fix a date for the inquiry and cause a notice to be served on the working trustee or any other person concerned to appear on the date fixed; and(b)on the date fixed for such hearing, or any subsequent date to which the hearing may be adjourned, allow them an opportunity to represent their case and to adduce evidence; and(c)make any further inquiries as he may consider necessary; and(d)on completion of the inquiry, record his findings and the reasons therefor; and(e)if he holds that the working trustee or any other person has been guilty of gross negligence, a breach of trust, misapplication or misconduct which has resulted in loss to the public trust, record his findings and pass an order which shall be final and conclusive subject to the provisions of Section 24.
