Report No. 24
Appendix III
Statement of Commissions of Inquiry set up under the Act
Part B
Commission set up by the State Governments
Kerala
S. No. |
Date of appointment |
Duration of Commission |
Matter for which appointed |
Remarks |
| 1. (Rice Deal Inquiry Commission.) | May 1958 | May 1958 to Feb., 1959. | The Government appointed a Rice Deal Inquiry Commission in May 1958 to inquiry into and report on the following:- (i) whether the purchase of 5,000 tons of rice by the Kerala Government from Messrs. Sriramalu P. Suriyanarayana and Company, Madras in was unjustified, having regard to the food situation in the State? And (ii) whether the purchase resulted in avoidable loss to the Stats? |
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| 2. (To inquire into a police firing.) | 02/08/58 | 2-8-1958 to 18-2-1959. | To inquire into police firing at Chandanathopu. (i) the circumstances which led to the firing and (ii) whether the firing was justified under the circumstances? |
The commission's finding was that the firing was justified. |
| 3. (To inquire into firing.) | 22-11-1958 | 22-11-1958 to 6-8-1959. | To inquire into firing was justified under the circumstances? | The Commission's finding was that the firing was justified. |
| 4. (To inquire into death in police custody). | 04/05/61 | 4-5-1961 to 8-8-1961. | Suspected death of Souri in Police lock up at Ernakulam. (i) true facts relating to death; (ii) to devise means to prevent such incidents in future. (i) Finding was - Suicide by having (ii) Recommendation was Construction of lock up should be in such a manner that there should no be any loophole left for a person however bent upon he might be to commit suicide to do that. |
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| 5. (To inquire into firing.) | 30-8-1960 | 13-9-1961 to 15-1-1962. | To inquire into the causes of the serious bus accident that occurred Trichur and to suggest measures to prevent such accidents. | The Commission has submitted its Report and the same is under the consideration of Government. |
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