(2)Before an order is passed against any person under sub-section (1) or [subsection (1-A)] [Inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1985 (Tamil Nadu Act 38 of 1985).], the [Commissioner or Joint Commissioner or any Deputy Commissioner.] [Substituted for the words 'Commissioner or any Deputy Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).] authorised by him shall inform such person in writing of the general nature of the material allegations against him and give him a reasonable opportunity of explaining those allegations. The [Commissioner or Joint Commissioner or Deputy Commissioner] [Substituted for the words 'Commissioner or any Deputy Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).] may also examine any witnesses produced by such person. Any written statement made by such person shall be filed with the record.Such person shall be entitled to appear before the [Commissioner or Joint Commissioner or Deputy Commissioner] [Substituted for the words 'Commissioner or any Deputy Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).] by an advocate or attorney for the purpose of explaining the allegations against him and examining the witnesses produced by him.
