Report No. 24
19. Section 3(1)-Relevant legislative entries.-
The Commissions of Inquiry Act, 1952, falls under entry 94, List I (Inquiries for the purpose of any of the matters in List I) and entry 45, List III (Inquiries for the purposes of any of the matters in List II or List III), in the Seventh Schedule to the Constitution. The two entries between themselves cover inquiries into any aspect of the matters included in any of the three legislative Lists, and thus the scope of the matters which can be inquired into by the Commission appointed under the Act is wide and extensive.1
1. Ram Krishna Dalmia v. Justice S.R. Tendolkar, 1959 SCR 279 (289): 1958 SCA 754 (765): AIR 1958 SC 538.