(2)The Authority may require any officer to do any of the following matters where it is convinced that there is merit in a complaint which came before it for consideration and such officer shall carry out the same,-(a)to question and record the statement of any witness;(b)to trace, examine and seize any relevant records;(c)to conduct any inspection or test in which the said officer has authority or competence or expertise;(d)to render such reasonable assistance taking into account the nature of each complaint.
