(1)The inquiry officer appoint under rule 50 shall conduct the inquriy having regard to the principle of natural justice.(2)The inquiry officer may, if he considers necessary, engage a chartered accountant or an audit officer in the office in the officer of the Comptroller and Auditor-General India or any legal, financial, copyright consultant to assist him in the inquiry.(3)The copyright society concerned shall render all assistant and shall make available all such documents as may be called for by the inquiry officer enable him to complete the inquiry within a period of three months or such further time as may be allowed by the Central Government.
