(1) The Chief Commissioner shall, after the Board has prepared the scheme under section 4-- (a) appoint an Inquiry Officer, and (b) cause the scheme to be published in the manner prescribed inviting suggestions from persons affected by it within such time and in such manner as may be prescribed. (2) The Chief Commissioner shall, after considering the record of the inquiry and the report of the Inquiry Officer and after consulting the Board, submit the scheme with his report to the Central Government which may either sanction the scheme with or without modification or reject it.Open in Lexace · Ask the AI about this section
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