Section 5 in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
5. Competent Authority.
(1)The State Government may, by notification, appoint any authority not below the rank of a Collector as Competent Authority.(2)The State Government may entrust the Competent Authority with such other powers as may be necessary for carrying out the purposes of this Act.(3)The Competent Authority shall apply within fifteen days of the order passed by it to the Special Court designated under this Act for making the ad-interim order of attachment absolute.(4)The Competent Authority may also make an application to any Special Court or Designated Court or any other judicial forum established or constituted or entrusted with the powers by any other State Government for adjudicating any issue or subject pertaining to any money or assets of a financial establishment under any similar enactment in respect of money or property or assets belonging to or ostensibly belonging to a financial establishment or any person notified under this Act situated within the territorial jurisdiction of that Special Court or Designated Court or any judicial forum as the case may be, for passing appropriate orders to give effect to the provisions of this Act.
