Section 742(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Proceedings under section 45-J of the Act, shall commence with a complaint being presented by the Official Liquidator to such Judge as the Chief Justice may direct. On presentation of the complaint the Judge may issue summons or a bailable or non- bailable warrant against the accused arid shall fix a date for the trial, or may, if he thinks fit postpone the issue of process for compelling the attendance of the person complained against and may direct an inquiry or investigation to be made by the Superintendent of Police or by such other person as he thinks fit, or may dismiss the complaint as he may in his discretion think fit.
