13B.
POWER TO PUNISH FOR CONTEMPT.
The Commission shall have, and exercise the same jurisdiction, powers and authority in
respect of contempt of itself as a High Court has and may exercise and, for this purpose,
the provisions of the Contempt of Courts Act, 1971 (70 of 1971) shall have effect subject
to the modifications that -
(a) the reference therein to a High Court shall be construed as including a reference to
the Commission;
(b) the references to the Advocate-General in section 15 of the said Act shall be
construed as a reference to such Law Officer as the Central Government may, by
notification 74 in the Official Gazette, specify in this behalf. 73. |
