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Report No. 14 Section K Administrative Bodies 162. Having regard to the increasing powers conferred on administrative bodies to decide matters affecting rights of citizens, do you consider that the system followed in the disposal of these matters by the administrative bodies sufficiently safeguards the interests of the citizens? 163. Would the rights of the citizen in regard to administrative bodies be sufficiently safeguarding by a provision that the officials within the body itself who hear and, decide a matter should be distinct from the officials who investigate and prosecute? Would you be in favour of a legislation laying down standard methods of procedure and other requirements to be followed by all administrative bodies entrusted with powers to deal with the rights of citizens? 164. Would you favour the constitution of a body like the Conseil d'etat in France or confer similar powers on the High Court? 165. What is your opinion about the present tendency of legislation to exclude lawyers from appearing, as of right, before administrative bodies? 166. Would you advocate the creation of a permanent body at the Centre and in each State, entrusted with the function of keeping a watch over the progress and development of laws and statutory rules, substantive and procedural, and to suggest revision? 167. What suggestions would you offer to render satisfactory, the making and the promulgation of statutory rules?    |
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