Bare Act - The Commissions of Inquiry Act, 1952

CONTENTS
Sections	Particulars
	Introduction
	Preamble

1	Short title, extent and commencement
2	Definitions
2A	Construction of References to laws not in force in the state of Jammu and Kashmir
3	Appointment of Commission
4	Powers of Commission
5	Additional powers of Commission
5A	Power of Commission to utilise the services of certain Officers and investigation agencies for conducting investigation pertaining to inquiry
5B	Power of Commission to appoint Officers
6	Statements made by persons to the Commission
6A	Persons not obliged to disclose secret process of manufacture of goods in certain cases
7	Commission to cease to exist when so notified
8	Procedure to be followed by the Commission
8A	Inquiry not to be interrupted by reason of vacancy or change in the constitution of the commission
8B	Persons likely to be prejudicially affected to be heard
8C	Right of cross-examination and representation by legal practitioner
9	Protection of action taken in good faith
10	Members, etc., to be public servants
10A	Penalty for acts calculated to bring the commission or any member thereof into disrepute
11	Act to apply to other inquiring authorities in certain cases
12	Power to make rules

Rule	THE COMMISSIONS OF INQUIRY (CENTRAL) RULES, 1972

1	Short title, commencement and application
2	Definitions
3	Election of a presiding officer for a meeting
4	The issue and service of summons
5	Procedure of inquiry
6	Appointment of assessors
7	Retention of record
8	Repeal and savings


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