(2)On receipt of the notice under sub-rule (1), the effected person may make an application for referring his case to a Committee of Inquiry under sub-section (5) of section 10,--(a)if that person is in India at the time when the notice is given to him, within a period of three months from the date of the notice; or(b)in any other case, within such time being not less than three months from the date of the notice, as the Central Government may specify in the notice:Provided that the Central Government may, in special circumstances and for reasons to be recorded in writing, extend the period within which the application under this rule may be made.
