(1)The Grievance Redressal Officer on receiving a complaint will immediately bring it to the notice of the Commissioner of Stamps or the Registrar General of the High Court or the District Judge, as the case may be.(2)The Commissioner of Stamps or the Registrar General of the High Court or the District Judge, as the case may be, may direct the Grievance Redressal Officer or any other Officer (to be called Enquiry Officer) to enquire into the complaint.(3)The Enquiry Officer shall give a reasonable opportunity of being heard to the parties concerned.(4)The Enquiry Officer shall submit the enquiry report to the Commissioner of Stamps or the Registrar General of the High Court or the District Judge, as the case may be.
