(1)If in the opinion of the Inspector, the Vice-President willfully omits or refuses to carry out or disobeys any provisions of this Act or any Rule, bye-law, regulation, or lawful order made or issued under this Act or abuses any power vested in him, the Inspector shall, by notice in writing, require the Vice-President to offer within a specified date, his explanation with respect to his cases of omission or commission mentioned in the notice.
