Report No. 24
4. Purposes for which Act used.-
The Commissions of Inquiry Act, 1952 has been used for a variety of purposes.1 The inquiry which has received the widest publicity under the Act was the "Mundhra Inquiry" which led to the resignation of the then Finance Minister. This inquiry, held by a Commission consisting of a single member, the former Chief Justice of the Bombay High Court, Mr. M.C. Chagla, related to certain investments of the funds of the Life Insurance Corporation of India alleged to have been improperly made.
1. See App III for a statement showing the Commissions appointed under the Act.
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