Report No. 24
Section 12
In section 12 of the principal Act,-
(a) in sub-section (2)
(i) after clause (a), the following clause shall be inserted, namely:-
"(aa) the association with the Commission as assessors of persons hawing special knowledge of any matter relevant to the inquiry, to assist and advise it;"
(ii) after clause (c), the following clause shall be inserted, namely,-
"(cc) the travelling and other expenses payable to persons summoned by the Commission to give evidence before it."
(b) after sub-section (2), the following sub-section shall be inserted, namely:-
"(3) Every rule made by the Central Government under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session, for a total period of thirty days which may be comprised in one session or in two successive sessions and, if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."