(1)Whenever as per subsection (1) of Section 9 of the Act a District Magistrate or a Commissioner of Police or a Magistrate subordinate to a District Magistrate (hereinafter in this rule referred to as the Magistrate) holds an inquiry under subsection (1) of section 9 of the Act, he shall adjourn such an inquiry unless the Chief Controller or an officer nominated by him is present to watch the proceedings or the Magistrate has received written information from the Chief Controller or Controller that he does not wish to send a representative.
