Section 11(3) in Non-Resident Indians' (Keralites) Commission Act, 2015
(3)where the person against whom the complaint has been made, appears and show cause or fails to appear on the day appointed for that Purpose, the Commission may proceed further to inquire into the matter and take a decision thereon and if the Commission finds that there is unfair practice, it shall recommend to Government the action to be taken thereon or initiate prosecution.
