Report No. 58
Provision in England excluding jurisdiction of Parliamentary Commissioner
8.6. It may be of interest to note that, in England, the Parliamentary Commissioner Act1 excludes, from investigation by the Parliamentary Commissioner, "action taken in respect of appointments or removals, pay, discipline, superannuation or other personnel matter", affecting those employed under the Crown (including the long list of public authorities set out in the Second Schedule to the Act) and members of H.M. Forces, including the reserve and auxiliary and cadet forces.
1. Parliamentary Commissioner Act, 1967, Third Schedule, para. 10.
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