Civil Liability for Nuclear Damage Act, 2010

Chapter V: Nuclear Damage Claims Commission

19. Establishment of Nuclear Damage Claims Commission. –

Where the Central Government, having regard to the injury or damage caused by a nuclear incident, is of the opinion that it is expedient in public interest that such claims for such damage be adjudicated by the Commission instead of a Claims Commissioner, it may, by notification, establish a Commission for the purpose of this Act.