The Commissions of Inquiry Act, 1952

[Act No. 60 of 1952]

[14th August, 1952.]

Contents
Title	Commissions of Inquiry Act, 1952
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Appointment of Commission
4.	Powers of Commission
5.	Additional powers of Commission
5A.	Power of Commission to utilise the services of certain officers and investigation agencies for conducting investigation pertaining to inquiry
5B.	Power of Commission to appoint assessors
6.	Statements made by persons to the Commission
6A.	Persons not obliged to disclose secret process of manufacture of goods in certain cases
7.	Commission to cease to exist when so notified
8.	Procedure to be followed by the Commission
8A.	Inquiry not to be interrupted by reason of vacancy or change in the constitution of the Commission
8B.	Persons likely to be prejudicially affected to be heard
8C.	Right of cross-examination and representation by legal practitioner
9.	Protection of action taken in good faith
10.	Members, etc., to be public servants
10A.	Penalty for acts calculated to bring the Commission or any member thereof into disrepute
11.	Act to apply to other inquiring authorities in certain cases
12.	Power to make rules