(2)[The appropriate Government] [ Substituted by Act 32 of 1959, Section 24, for " The State Government" .] may, if it thinks fit, require any [Electrical Inspector] [ Substituted by Act 32 of 1959, Section 2, for " Electric Inspector" .], or any other competent person appointed by it in this behalf, to inquire and report-(a)as to the cause of any accident affecting the safety of the public, which may have been occasioned by, or in connection with, the generation, transmission, supply or use of energy, or(b)as to the manner in, and extent to, which the provisions of this Act or of any license or rules thereunder, so far as those provisions affect the safety of any person, have been complied with.
