Section 3 in M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979
3. Definitions.
- For the purposes of this Act,-(a)"departmental inquiry" means an inquiry held under and in accordance with-(i)any law made by the State Legislative or any rule made thereunder; or(ii)any rule made under the proviso to Article 309 or continued under Article 313, of the Constitution of India.(b)"inquiring authority" means an officer or authority appointed by the State Government or by any officer or authority subordinate to that Government to hold a departmental inquiry and includes any officer or authority who is empowered by or under any law or rule for the time being in force to hold such inquiry.
