Protection of Human Rights Act, 1993

16.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 a person; or

(b) is of the opinion that the reputation of any person is likely to be prejudicially affected by the inquiry, it shall give to that person a reasonable opportunity of being hear d in the inquiry and to produce evidence in his defence.