Section 3(a) in The Departmental Inquiries (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1972
(a)departmental inquiry means an inquiry held under and in accordance with(i)any law made by Parliament 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, into any allegation of lack of integrity against any person to whom this Act applies;
