Commission of Enquiries Act, 1952

5B. [(Note :- Ins. by Act 63 of 1988, sec.2) Power of Commission to appoint assessors -

The Commission may, for the purpose of conducting any inquiry, appoint persons having special knowledge of any matter connected with the inquiry as assessors, to assist and advise the Commission in the inquiry and the assessors shall be entitled to such traveling and other expenses as may be prescribed.]