Section 33(5) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(5)After the written statement is received from the member of the service in accordance with sub-rule (3) or if no such statement is received within the time specified, the appointing authority may, if it considers it necessary, appoint an Enquiry Officer to inquire into the charges framed against the member of the service and shall have the charges inquired into as provided in sub-rule (6).
