Laws - The Public Servants (Inquiry) Act, 1850

The Public Servants (Inquiries) Act, 1850

(Act no. 37 of 1850)

CONTENTS
Sections	Particulars
s	Introduction
	Preamble

1	Repealed
2	Articles of charge to be drawn out for public inquiry into conduct of certain public servants
3	Authorities to whom inquiry may be committed - Notice to accused
4	Conduct of Government prosecution
5	Charge by accuser to be written and verified- Penalty for false accusation- Institution of inquiry by Government
6	Security from accuser left by Government to prosecute
7	Power of Government to abandon prosecution and to allow accuser to continue it
8	Powers of commissioners- Their protection. Service of their process- Powers of court etc., acting under commission
9	Penalty for disobedience to process
10	Copy of charge and list to be furnished to accused
11	Procedure at beginning of inquiry-Non appearance of accused and admission of charge
12	Prosecutor's right of address
13	Evidence for prosecution and examination of witness-- Re-examination by prosecutor
14	Power to admit or call for new evidence or prosecution- Accuser's right to adjournment
15	Defence of accused- To be recorded only when written
16	Evidence for defence and examination of witness
17	Repealed
18	Notes of oral evidence
19	Inquiry when closed with defence- Prosecutor when entitled to reply and give evidence- Accused not entitled to adjournment
20	Power to require amendment of charge and to adjourn- Reason for refusing adjournment to be recorded
21	Report of commissioners proceedings
22	Power to call for further evidence or explanation- inquiry into additional articles of charge- Reference of report of special commissioners' final orders
23	Definition of "Government"
24	Saving of enactments as to dismissal of certain officers- Commission under Act for their trial
25	Saving of power of removal without inquiry under Act