Report No. 24
16. Publication of Report.-
Lastly it has been suggested that the Act should provide that the Report of a Commission of Inquiry should be published as soon as it is submitted to the Government. Whether a Report should be published or not will depend upon the nature of the inquiry and the Report made to the Government. There may be certain cases in which it may not be advisable to publish the Report. We, therefore, think that this matter should be left to the discretion of the Government.
Where a Commission of Inquiry has been appointed in pursuance of a resolution of the Legislature, we have no doubt that the Report will be laid on the Table of the Legislature. In other cases, we do not think that a rigid provision should be made that the Report should invariably be laid before the Legislature. Whenever necessary, the Legislature will be able to assert itself and beyond this it is not necessary to go.
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