Section 9(1) in Bihar State Minorities Commission Act, 1991
(1)If the Commission proposes to conduct an investigation under this Act, it may-(a)forward a copy of a complaint or substance thereof to the concerned authority, department or public servant and call for a report or comments about the statements made in the complaint, within a specified time;(b)shall fix and organise meeting of the Commission or its Members at the concerned place, with the aggrieved persons or institutions or with persons concerned to discuss the issue complained.
