Commission of Enquiries Act, 1952

(60 OF 1952)

(14th August, 1952)

Contents
Sections	Particulars
1	Short title, extend 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
5B	[(Note: - Ins. by Act 63 of 1988, sec.2) Power of Commission to appoint assessors
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 – If, at any stage of the inquiry, the Commission
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

An act to provide for the appointment of Commissions of Inquiry and for vesting such Commissions with certain powers.

BE it enacted by Parliament as follows:-