(2)On scrutiny of the complaint, if the Registrar is of the opinion that any such complaint is not in conformity with the provisions of the Act or the Rules, he shall within a period of fifteen days from the date of its receipt, issue a notice to the complainant requiring him to rectify the defect within the time specified in the notice:Provided that the Registrar may, on an application made by the complainant, extend the time specified in the notice for sufficient cause.
