Procedure if no Inquiry Officer appointed.
266. The procedure prescribed in rules 264 and 265 shall also apply, to the extent possible, to the prescribed authority, if it itself conducts the inquiry without appointing an Inquiry Officer.
Procedure if no Inquiry Officer appointed
Rule Number
266
Upload Date
08/01/2026
Procedure if no Inquiry Officer appointed.
266. The procedure prescribed in rules 264 and 265 shall also apply, to the extent possible, to the prescribed authority, if it itself conducts the inquiry without appointing an Inquiry Officer.