15-I. POWER TO
ADJUDICATE.
(1) For the purpose of adjudging under sections 15A, 15B, 15C, 15D,
15E, 15F, 15G and 15H, the Board shall appoint any of its officers not
below the rank of a Division Chief to be an adjudicating officer for
holding an inquiry in the prescribed manner after giving any person
concerned a reasonable opportunity of being heard for the purpose of
imposing any penalty.
(2) While holding an inquiry the adjudicating officer shall have
power to summon and enforce the attendance of any person acquainted with
the facts and circumstances of the case to give evidence or to produce
any document which in the opinion of the adjudicating officer, may be
useful for or relevant to the subject matter of the inquiry and if, on
such inquiry, he is satisfied that the person has failed to comply with
the provisions of any of the sections specified in sub-section (1), he
may impose such penalty as he thinks fit in accordance with the
provisions of any of those sections.
