(2)The warrant shall be in such a form as shall be prescribed by the State Government by notification in the Official Gazette and shall be issued by a Secretary to the State Government and shall contain a statement of the heads of the charges made against such person in the report, and shall further require such person to submit by petition to the advising Judges appointed under sub-section (1) of section 5 by such date as may be specified in the warrant any representation that he may desire to make.
