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Report No. 179 9. Time limit for completion of inquir.- (1) The Competent Authority shall hold every such inquiry as expeditiously as possible and in any case complete the inquiry within a period of six months from the date of the receipt of the complaint: Provided that if the Competent authority is of opinion that the inquiry cannot be completed before the said period, it may, for reasons to be recorded in writing, extend the said period and in no case the said period shall be extended beyond a period of two years from the date of receipt of the complaint. (2) Nothing contained in sub-section (1) shall operate as a bar against initiation or continuance of any action or proceedings under any other law for the time being in force against the public servant named in the complaint.    |
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