(5)The Central Government may also, by order, direct an inquiry to be made by any person or persons named in the order-(a)for the purpose of obtaining any information or statistics which a company has failed to furnish as required of it by an order under sub-section (1); or(b)for the purpose of satisfying itself that any information or statistics furnished by a company in pursuance of an order made under sub-section (1) is correct and complete; and in so far as such information or statistics may be found to be incorrect or incomplete, for the purpose of obtaining such information or statistics as may be necessary to make the information or statistics furnished correct and complete, and a person or persons so appointed shall, for the purposes of such inquiry, have such powers as may be prescribed.
