Report No. 24

The Commissions of Inquiry Act, 1952

Contents
1.	Reference to Law Commission
2.	Genesis of the Act
3.	Analysis of the Act
4.	Purposes for which Act used
5.	Analogous laws in other countries
6.	Differences between the English and Indian Acts
7.	Defects and drawbacks of inquiries by Commissions
8,9.	Justification for our Act
10.	Some general points examined
11.	Power of Government to appoint Commissions suo motu
12.	Contempt of Commission
13.	Application of the Indian Evidence Act, 1872
14.	Procedure of Commission
15.	Costs
16.	Publication of Repor
17.	Assistance to Commission for purposes of investigation
18.	Detailed examination of Act
19.	Section 3(1)-Relevant legislative entries
20.	Section 3(1)-Constitutional validity
21.	Section 3(1)-Whether resolution should be by both Houses of the Legislature
22.	Section 3(1)
23,24.	Section 3(1)-Scope of functions of Commission
25.	Section 3-Fixing of time
26.	Section 3-Filling up of vacancies etc
27.	Section 4-Personal attendance of witnesses
28.	Section 5(2)
29.	Section 5(3)
30.	Section 5-Contempt of Commission
31.	Section 6-Incriminating statements
32.	Section 6A (New)
33.	Section 8
34.	Section 8A (New)
35.	Section 12
36.	Other changes
37.	Appendices
Appendix I	Proposals as shown in the form of Draft Amendments to the Existing Act
	Section 3
	Section 4
	Section 5
	Section 6A (New)
	Section 8
	Section 8A (New)
	Section 12
Appendix II	Notes on Clauses
	Section 3
	Section 4
	Section 5
	Section 6A
	Section 8(1)
	Sections 8(2) and 8(3)
	Section 8(4)
	Section 8A
	Section 12
	Index to Appendix III
Appendix III	Statement of Commissions of Inquiry set up Under the Act
Part A	Commissions set up by the Government of India
	Ministry of Railways
	Ministry of Information and Broadcasting
	Ministry of Health
	Ministry of Commerce and Industery
	Department of Company Law Administration
Part B	Commissions set up by the Government of India
	Kerala
	Gujarat
	Rajasthan
	Madhya Pradesh
	Maharashtra
	Andhra Pradesh
	Himachal Pradesh Administration