36C.
INVESTIGATION BY DIRECTOR GENERAL BEFORE AN ISSUE OF PROCESS IN CERTAIN CASES.
The Commission may, before issuing any process requiring the attendance of the person
against whom an inquiry (other than an inquiry upon an application by the Director
General) may be made under section 36B, by an order, require the Director General to make,
or cause to be made, a preliminary investigation in such manner as it may direct and
submit a report to the Commission, for the purpose of satisfying itself that the matter
requires to be inquired into. |
