Section 4 in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
4. Authority to receive complaint and cause enquiry and investigation.
(1)Notwithstanding anything contained in section 3, any person or public in general aggrieved against any Financial Establishment receiving deposits from Public may file a complaint in writing specifically mentioning the nature of allegations against the Financial Establishment before :-(i)the Deputy Commissioner or any officer not below the rank of the Superintendent of police of the Bureau of Investigation (Economic Offences) of the respective Jurisdiction, who shall be competent to receive the complaint and cause enquiry and or Investigation of the complaints so received in respect of any fraudulent act as referred to under sub- section (i) of section 3.(ii)An officer not below the rank of Circle Officer of the concerned Revenue Circle, the Superintendent of Police of the District or the Officer-in-Charge of the Police station concerned, as the case may be shall forward the compliant to the Deputy Commissioner of the District within seven days of the receipt of the complaint.(2)Notwithstanding anything contained in section 3 and clause (ii) of sub-section (1) of this section, the Circle Officer of the Revenue Circle or the Superintendent of police of the District or the Officer-in-Charge of the police station within their respective Jurisdiction, may suo-moto file a complaint with the Deputy Commissioner against any Financial Establishment which according to information received by him has committed any one or more of the acts mentioned under sub-section (i) of section 3.(3)On receipt of the complaints, the Deputy Commissioner may make such further enquiry/enquiries as may be necessary within his jurisdiction or outside his jurisdiction with the assistance of the District Administration of the concerned District for the purpose of arriving at a conclusion with respect to the complaint made against the Financial Establishment.(4)In making such enquiries, the Deputy Commissioner may take necessary assistance of an officer sub-ordinate to him for the purpose of preparation of the enquiry report.(5)the Deputy commissioner or an officer not below the rank of Superintendent of Police of the Bureau of Investigation (Economic Offences) shall forward his report together with the complaint to the Government in all cases within 90 (ninety ) days from the date of receipt of the complaint.(6)Notwithstanding anything contained in sections 3 and 4, the Deputy Commissioner of the concerned District, on receipt of information against any Financial Establishment as regard commission of any fraudulent activities as mentioned in clause (i) of section 3, may suo-moto, cause an enquiry and/ or investigation of such fraudulent activities and submit a report to the Government for necessary action.(7)Notwithstanding anything contained in sections 3 and 4, the Government may suo moto or on receipt of any complaint under clause (i) of section 3 may cause enquiry and/or investigation into the complaint by the Deputy Commissioner of the concerned District or cause enquiry and/or investigation into the complaint or fraudulent transaction referred to in sub-section (i) of section 3 through the Bureau of investigation (Economic Offences) or through any other investigation Agency.
