Section 15 in The Indian Reserve Forces Rules, 1925
15. Nature of inquiry by prescribed authority.
- Where a reference is made by any party under the proviso to sub-section (1) of Sec. 7 to the authority referred to in rule 14, a copy of such reference shall be served upon the opposite party and said authority shall decide the matter after giving both the parties a reasonable opportunity of being heard and after making such further inquiry, if any, as it thinks fit.
