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Judges (Inquiry) Act, 1968 4. Report of Committee.- (1) Subject to any rules that may be made in this behalf, the committee shall have power to regulate its own procedure in making the investigation and shall give a reasonable opportunity to the Judge of cross-examining witness, adducing evidence and of being of his defense. (2)At the conclusion of the investigation, the
Committee shall submit its report to the Speaker or, as the case may be, to the
Chairman, or where the Committee has been constituted jointly by the Speaker
and the Chairman, to both of them, stating therein its findings on each of the
charges separately with such observation on the (3) The Speaker or the Chairman, or, where the Committee has been constituted jointly by the Speaker and the Chairman, both of them, shall cause the report submitted under sub-section (2) to be laid, as soon as may be, respectively before the House of the People and the Council of States.    |
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