Report No. 46

36. Report made in view of urgency of the matter.-

As we have already indicated,1 though the Bill has not been formally referred to us by the Ministry of Law and Justice, it is not unlikely that it may be brought before Parliament in its ensuing session; and having regard to the material terms enlarging the jurisdiction under which the present Commission has been constituted, we thought it right suo motu to make a report on the Bill in question.

1. Para. 1, supra.