13. Powers of District Grievance Redressal Officer.
(1)The District Grievance Redressal Officers, while enquiring into complaints, shall have powers to require any person-(a)to produce before, and allow to be examined such books, accounts, documents or any other material in custody or under control of the persons so required as may be specified in the requisition.(b)to furnish such information as may be required.(2)The District Grievance Redressal Officer can issue appropriate orders disposing of the complaints received under sub-section (1) of section 15.(3)While deciding a complaint, the District Grievance Redressal Officer can recommend the action to be taken by the competent authority against the fair price shop owner or the employee of the Department concerned, if found to be responsible, according to the provisions of these rules.
