Commission of Enquiries Act, 1952
8B. Persons likely to be prejudicially affected to be heard – If, at any stage of the inquiry, the Commission -
(a) considers it necessary to inquire into the conduct of any person or
(b) is of opinion that the reputation of any person is likely to be prejudicially affected by the inquiry.
The commission shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defense.
Provided that nothing in this section shall apply where the credit of a witness is being impeached.
