(1)At the conclusion of the inquiry the Inquiring Officer shall record his finding on each charge giving reasons for the same. The finding shall be signed by the Inquiring Officer :Provided that the Inquiring Officer may at any stage of the inquiry close the inquiry and record his finding if he is satisfied that no case is made out against the pleader or the Mukhtar or that no useful purpose would be served by proceeding with the inquiry any further.(2)The Inquiring Officer shall forward his finding to the High Court through the District Judge as soon as practicable, but not later than six months from the date of receipt of the reference. If for special reasons he is unable to do so he shall record his reasons and communicate them to the High Court before the expiry of period specified above.
