Commission of Enquiries Act, 1952

8C. Right of cross examination and representation by legal practitioner -

The appropriate Government, every person referred to in section 8B and, with the permission of the Commission, any other person whose evidence is recorded by the Commission.-

( a ) May cross- examine a witness other than a witness produced by it or him,

(b) may address the Commission and

(c) may be represented before the Commission by a legal practitioner, or with the permission of the Commission, by and other person.