The Janch Aayog Aadhiniyam, 1952

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of Commissions ~f
of
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J ammll
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otherwise
rolation to the' State of Jammu
to
.- .- .
'(Ii,') ili sub-clause (i}' thereOf, for the words and figuros
, :"l'ist I or List II nr List III ·in the 8e,renth
, S hodule 'to' the Constitution",' the words and figures
; I ~~. ~,ist } or List III in Ithe Se,renth S~h"dule to '
",: 'the ,Constitution as applicable to the State of Jammu
• '. nd, KaShniir"shall be sub"titl~tod .. '
-~~ -,-"- - -'~ - ~ -1- - - ~ - -,- - - - - -Octo!,er,.1952,vide N'dt~fication 'No.S ~h. 0.1670
30~~~September1195?,Gazette of India Extraor-
Pt'.II,Sec. 3,P.861.' .. by Ccnt::o>al Ac~ No. '?9 of 1971.I
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or lJi3t
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(b) "CL.mjissi()n"!~'?ans a Cormissii,n vl' J!lqlJj,ry aiJ!V,;,nt<'?(]11ndc.1,' sr::r::i(~;n 3;
\c) d('roo.:-:rul.Jnd" !;,'iinS prr?sr.rtbeJ b: rl1les r'Jatie underth is .iic-;;.
*2. C,',.rlP,'.:.r_~tc,ti.«JLtJ.:C Y_'~'::0.r.Qn.C.e,lij;,Q..._:!.1i'..:s Jl\lt._ln ...tJ2.l:.G.a.J.n
tJl'.'-":itn~"",,,:::,'hm:~lJ.;j::'t:;."aj..t.: Any J'cfGrence in this Act
.t~) .8. l;.~·.'l :,{;,:._:Lc~I.j,3not in ~:J::Ci) in th'1 ritate uf JatnC1U &
La_~!-:)i·:.i'; 31>-.(1 lr. rl}lati'Jn t',j· that St.'J.t8~-[JC c ....;nstrl1ed. as
d. r\3f\·j:-e~cc~ ""-~)L:h\: r0J:'!·(~Si)'~:1t" tng }~Vv-~ :;[. eny in f.urce int.;.:'i::,t ~.J·;:ai:(J;' .. I
;';:,rl"il,~,- 3. ',i ~ '':rw apl!r" :::,:',Htc' C"."c,.,:,mJent rI~:', if it is (;1' Clpin-
mcn~ Lf iun ~~.-~~It i.nn0Cass~ry s0 tc do, aDi shall, if a rcs01-
Ccr..r::i: "i- n;ic.n .'.~ ':'"iB l'e:'~i,]:' is P:tss<'C: ty the'h:"1'58 ',,1' the I-'cc.ple
' .. vi'; :;<.$ .} .~'.J.';)') f'18.j- jc, ~;he IJ·::glSld.tin·e Assc~~:cly .:.;f the
~3~d. t.t) ~ ";::: n'.)1:if"icu. Toi.;n i.n tho uff iciu 1 Gazet te, appoint
il C"Llini,s" i.·,;1 uf inql'ir:! 1'0::' the p';rpjc;e vf making an in-
ql.li....yi.,i;U '-,J'Y lle1'initG ':J."ttcr v1' pllblic iLJpurt",nCe and
p'"::'l' ,,1"1'~::~ s:'::h fl1c-:; 1-,n5 anti \dthin such t ir.1e as may be
spec LI'iA'[ i~ the n,_tificCitiun, anu tha Comnission sv app-
",intcd s,~c\ll :rake the incluiry anel per1'vrrn the fuctionsar.ce;:1"db,;ly;
rrl.i'U':'l·):l ::L:..t~.,,":l.:f'.; •. n·" :··~~1 Cot':1'1lissiun has been app-
'-Jintea .;:) i0..(I· j.T~-. :~l'''\."J (:1i : 'J:':tsr _.
by '~he c.'l'.;:;'~)_ C,,n ~rr;:1'-':lt, nt:.. S1;;,te G"nernment shall
e"r:r,,ut v.-ith the ilPPJ'.,"·,al of tho Centr'\l GOnernment,
apt)'.ri1~:~ ~~n~':.:~'-"':':'\~t,~tl L3::~·.\..;ntu in0iii:-,3 intu the same
f" • - ." , --. ~ ,,' c ",- •. ', r.> CL'f'l"iN'l'v!1 app' '1'nt-eu by,d, .•• l...;:~ l. 'J.! .• -:....,1 -··\'.~G ...•.."': '....'.~'- '." -:o:.J •••••••. <J
the 1,.., c ::'t.:..r.. L:c"\-'c:;>n[;l0~"": .L3 :'11DCt lvn:lng;
(b) '::Jy':: .:C;L~ (jCJ'","c'n:li;;: .. ';he C:c:1trLll GUnermncnt shall
Y):;t ~rpu:':'t!t ;:.;,n..th'?:' C(;l');'jiss:.un tv 1nqpir8 inte; the
'0'1.:.'0 ::12,t1:0!." 1'.)):" su lvng ,_,s the C()P.lmiss iun app()int~d
':;., :..L~~ ~;:c-1.7...{~ {Ju"'rerrl!r~Gn t i:~ fp!1ct i)n ii.1 g ~ unless the
~::::nc:'c:J. ('vn'1J"l1!1')nt is cf opini011 thut ~he sCClpe Gf
tho lr~ql1iry" S!lI-Jl11J be (!x-s,-~nded tu ~\~U ur mlJre Stutes ..
(2) The C('l!,m'issivll may cvll"ist"Jf une or f,J'cre mmnbers
",ppuinteJ ty j:he apprupr iate G,"'CrnI:lOn': ~ am] '.here the
CvrJmissicn c·J:1s5.sts ,-,1' m,)l'e than ,.ne member., 'Gne of them
na.y be aPPClinteu as the C:1airncm thoI'''!0f.
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thereuf
the examinatiun vf wi~h-
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tho clisco"or:; and prod"ct ion uf any
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iSBllior; 'cummissiuns fur
nesse,s. vr C!()~urr"er:'~~~
reouisitioning amY'Vl1blic record vrcupy~ ••• " " 'l 0
froLm any Court cr offlce;, . I '..
1'*:Sl'bn"::!.tutfJu. to... i'q.e . .!'",-~·'·~J:" .~'~, !.oo.f"'f'?66 •
*8' Inserteclf.::..n',:j'_.; •...-·'l ·:'c'··."~ :;:;t !i". 79 •.•f 1971.
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'f - duC'lllJent ;
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J) XhG.AP!i.t'•..p.t'~C1.:.(>!'~,err;ment r'lay, at any ~td.gG uf
/~l:t l:l;nqlliry ~.~~.;-'~!~e Cum"'1issiun fill p.ny -I~acan~y
.,.;htoll.. InhY ha':"'~' ar i8en in the u1'fi<"o vi' ..•. [,1e;n!:J"r
01' ;the CemIniss iur. (,·/hethe.i consistjn}; oi' une (:1'
mu~~'thdn une mc~b9~),
/- ."
,<'eM),The appruprJiJatc Gu".e,!'n~e:1t shallC'al1se to bl] laid
- ,'before the HOllse of 'the peuple or; as the ca~e
;flay be, the. Legl'1J,ati,·e Assembly of the state,
the "::-epu.L",L,~If r..H.lj' vI ~.ha .~JQr:~J..i.;..F~~0~~ E~
.inautrY1!Ia.de bY._.t::.e:.Cummie,,,i ,';T, "llocr _:i)lQ.:-~£.cti(.n
J 1-!·'t'ag(lt!ler ."Ii '.;h memorandum of the actiun ta]i.en-·
·thereun .• tithin a periud of· 31." mcnths uf the
's~'L-ssbn ,,1' th.lJ :;'eport oy t.ne '-:cmmiss!~_1) !:,~,:-t~e:apvr()P-riate Go,rcrnmerrt. ' .
• -The\-C6mlllissiun shall ha,,~ the powers uf a cbil
CaiJr.t,'-,while try.:;:ng a suit under the Cude of Ci,,11
- .••. uceciu,re, 100~, 'in respect of the(5 uf 1!?08J f"llo-- ,.,.'" .' vi.ng; matters , mm'3ly :-
_":1_0";' .;.." . ~~~ .••. ~.
- ,:.;;;-, ,r )'summvnin'g anu 'onforcing the atten'lance (;f any
tjer sun' fr Of,J any pu:-t of :;:::,1ia ;.nd eX:lmin in g him
o~ L'ath;
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(f) en:, u"':h,,:-'mattcr Hhidl may be prescribed.oo" ~ •..••.• ~ •••
: .;"'"Aadith.nall''''''fj. (1) \ti'lCre the fltate G"'·ernment is (.f cpiniun
~,P;;,'ifers "f, . thi.t ho.,;ing regt<rcl. tu ';he nc:t"ro c..f the inql1iry
C.c.mm.1ss1vn ,-to be rJaue ant. uthe):' ~i;'cumstances of the case,
'"'., '- \}: aLL ur any uf the p~v,;isiL'ncfsl1bsecti(m (2)
e;1" sllb-sectie;n (;~)',or sub-sectit..n (4) cr sub-
sact'iu!'l (5J cr sub-sectiun (6) C1' s~lb- sectiLn
. \7) sh01'ld be mauo applicable to Cc..l1ll:1issiun, the
State Gu"ernmont may, .by nutificativn,direct
thut a~l,0r s11ch uf Ithe said pr~,isicns as may
be.specif1ed :.1n tho not ifip.atiGn shall apply to
.thEit .Cornc1ssioi1 ano Ion'the issue vf such a noti-
ficatiun, tho sai<.l p'rv ••isions stilil,l apply acccr-
d ;ing~y ~.
.". (2~ The 'Commissicn shall h!we puwer to, reql1iro
any porsJn, 'subject to any pr,,,.ilego which may be
c.1a1med, by that p,o!'sun 'i:nrJe~ any la1w fur tho time
being -in. fe-rce, tu fu;:nish il~:'e-"r1a,til-n (.n s"ch
pcints or ptl.ttc:-s us, 'dj th(~ uvi:,".un of the Cc..mm-
i ci~i (,n,... ..L1U....v h,~' "·J_s..e_CuJ_~"'\f-J..a~ .r:.cJn.....:::;nt. _
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(4) The CC!IlI:Ii:::siun ·~h~ll be dEer1ed tu be (}'l.vil ·c'uur:t.' and.
@hen any c.ffence as is desc:::'ibec. in ·sectiun'J75 f;ecticn 178 ,
sectic.n 179 secth,n i[,Q O~ sectiL,n '228' ()f the Indian Penal Cude,
1L60(1.ct i..L'l (,f ,860) 1;, cl..!T.I!litte(; ':In ·the view.ur pre,$ence _ ".
c.f ';he Cc.lmni[,sic,l~, ~;::" Ccr.missi cn may l after:t;e'~0rdin g ··the facts.
cl..nstituting, the l..ff13nce and the statement of the accused as :.
prc."i:led fur in thp. Cede cf Criminal Pr'-!.cedtu:e', 16'9~, (Act, V· of, ..
1898),fc,r.lard '';h6 '~~se t,,·U' mar;istr ••te I1bvi g jurisdi'caticn to'·.
try the same aIle,; the magistrate tc ~Iht/lil.env -such' case' ls fcr.- .
•Iar~ed shall Pl't,ceed Itu heal' the c"m!Jl,:,l~t' u€;ainst ~tie' accused'
as If the C&se h"c. been fCI'W"arde<l to hllll ,'ndtu' sectlon .402_(,f
the Cc.ae "f Cr i.t:ir'''',J. if'r uceclure, .18£'~(Act '1 ,Of': I,S;)!!). ' ~~ ~
(5) If any pe'rs(n~ by we,ras either spuken or' lnten.ded 'tu b,e
read, makes or pulJli~l1es any statement or' dc..es any ether act "
which is calcl'lat0u to bring the Ccml'lissic,n or any member ther- .•
(,f int () Gisr ept1te < he sh&ll be punlsh ••ble .lith simple impr1son-' , i.
rr:ent which m~y c:d;encll. tl.. C'lil..years c;;r'with flne. Or' with .b,uth •. ' _, ' -'
I ' .
(6) The p~ Gv isionof SecUen 1983 vf the \';l..de':of, Cr lm1nal c •
frcceuure, 1898 (J.<::,:;V uf !E:93: shall apply. 1!1.~.elaticn t.o an
c.ffence under s11b-secticn (5) as they apply in relatd,on' to an
cffence refer::-e-: .~c; in 3u'..l-~ec:;iun '1) .01.' the"said. sectiun 198-B
subject tv the ml.,'.ificatil;n that' nl; cl,mplllint'.in :!iespect of .
such c.ffence sLc:l: ':Je ·TIl'-".leby 'C:te publiC,:Pl'pse,clltCJ:' '.~y.ccpt with
thE previt.t's ss.nctic..n c.f ':;hc Sh.te .GC"'ern::le ~.: _ -. ~"
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pllrpu'!Gof
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in the case of a C0rlmissiun appointcd by the
Central Go"ernment, uf any uL'ic')r or inve;rt;i-
ga~ion agency of the Central 'Oovornment or uny
state (j.o~7e.t"nm(Jnt \ofith the <X.::J.ct~:':':'cncG G.1:t;"e
Central Go"ernrnent or the State GU17ernment. asth~ case may be; orl '
,I
Su'umons and enforce the attendance of any personand; examine him;
For the purpoS<3 of :L-:hrestif,at"il1g into any matter
pe:'~aii1ing t,,: the inqllir,v, an~' off::'cer or agel;lCy
....-huse services c.l.::'e "Jtilised 1m c:el' "l1b-scction~ 1)
'c~Y cubie"';' .;.,. +,..,,,a'i-"ct<on ""d -r'nt"';l 0-'.-CA. , ~ .• ,-,. "•• v " __ ~ .1. .•• l; _ o;;.t .• I •.••.•.~ ••• ".J ..L
~ha CommJ.8r.ion _
require the disco,rery and production of anydocument; anc',
requisition any public record or copy thereoff,::-o:nany off::'ne
The iPrOtrisions of sect ion 6 shall apply in
!'elt;ic.n ..to any :ita tement made b~~'a pel:' son before
ani.: officars or:"gency \olhose S0.1'"ices are ul1ili-
sed under sub-serotion (1) as thev apply in rela-
~j~n'~o any statement made by u person in the
c\J'Jrse cf gi',ing c"icienG8 befure tho Commi~sion •r,,(;;'!"J .; ..•.
The. officer or agency, ~Ihose ser"ices are ut ili-
sea'\1nder' $tlh~secfion· (1), shall in,;estigate in
t 0,.any' matter, pertaining td the 'inqUiry and submit
<ifrepol'f thereon. (her.eartor ririthis .sect ion rofe-
.rzl-Ga·..to·~aslthe ,in'7':stigation report) to the Comm-
ssiciri 'Within such period as may.:be specified by
the 'COniin1ss1un . in this, behalf '." ' ..~ ;.....~ ... - " .. ' .
The Commission shall satisly itself about the
correcitness 'of :the facts statad and the conclu-
s;lons,i,:t;"any,arrhred at the investigation report
stibmftted,;"to it under 'sl1b-section (4),and for
thIs :purpose the;ComLJiss ion t.Jay ll1:lke such :,nquiry
(ln~l~"airig'the~-exarn~nat iu~' of the person or per-
on,wilo ,conducted ur8s,~isted in the, in"estiga-ion a's it th1il.l:s LLt):~ >'"" •
~
'in the case o~ a Commissiun appointed by the
State GC'7ernmant,. of any o:[,fi.-o::' or ilhrcstiga-
tio:l ~gGncy of tha State GuV( ..rnin(1Lit of Centl'al
.'" G'..),"TGrnlJent wit~ ~~).~·'~oncul"'=Grl:';e 0 f ~.hp. 8-cate
. G(hE:::'r:asent C.'.t' 1:1:1e0ent::-al Go;,'2}'nmcmt, a s the~lca ~au ~- I••••.•••••.• 1'1\ .•• J o..J':: 0
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. -1.• The COffimis~tc:1 may, for "':ho
ccnducting any j:'"estigat:i.c'!1 lit1:>tajr..ir,g tu'litilise the sC!''7:!.ces _ .-t
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2tate:nCl1ts 6. No statGrr.:';1~ :Jl"!de by a person in 'the cour~~' ..me;:.de t;·y ~',1., 1r'L'-' e~r" r' U"""""n J t~ +h (' 1 i hal
' "',-- '12., ure . e 'OUln:.!1S on's 1, supel'suns to :<.: !: 10 tu 0:" :)8J?1C: :.gf.i"st 1:11:) in ny' "c1"'r11 . ,..t' C '; . , 1 , ,fie Otnm1ss -(.n, ~:: ;:"Y: .•"1a >I::'u~e::d jei€: except a, IU'03c~;'tion .for .'
gi"i'::!g false' ""idence by ,s1lch, sta~e arit:( ,>
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1971 ;
,
IT~rertment may,be gotifioa~
Gazette,declare~hat_
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is madeil:! reply to a question whiCh li'
:!:: .l'Gg;, ~:Gd bv theCGiTil:I~v,si~; t"o' ansWlm.• t··· ':;'
Provided. ti1.:;,t 'tht1 ·sta"tcTC.::nt ....~.' ..... -
The appropr:l.a te
1n th" uffici:J.l
(~, ) :"~j ;:,,,revU:1C t<:>,the sU]):/ect !!latta;" ofl\rlqll.!..7'] 0 •
. l P " •
*1 p"A. Persons' not' obliged to
,fr:.D.cA~~ n_-rrri~rl"f"::u:.t.uJ:e..
{.i' ,. _Ga......~_..
(a) A ';UlD!lJissj,on(ather. t;1an a Cornmission'apl101nted'i'
P""'J""'~" c"- 'I ""o)""';o"""~ss~d by the House of,I .••. ,. '-~l.' •.• l", _.~. I .• J. (;;:. ._.~l, __ ~ .~c;.;. \j .••• .-
t',) pc<:plG (I,~', ,',s the case maL be, the,],egisla_
the ,~,sse:Ji::;J of tb~ State) s~ll cease to exist
it ,~~ if, 0;: o?::,ni,))'J that th,~ continued,existence0.:""tilCCCl:1!:17_~.!=:'~.on::'3 ~lnnQC_esse.ry. ;
(~) A SOlDT:!.ssian appointm( in pursuance of a resolu-.
tiJl1 P')sSGd' by 't;he HO'lse of the People or,as the-
Cil,," ;nay be, t.he 1:~')g1s1iJ.tilre AssemblU 0'1' the Sta
sh:lll C2/ise tu exisT: :i.f Ii rescltltiunon for the
di.:lco:1tL'1uance of tli3 COlJ1.mission is PUssed by,' ,
tl", House',of the ,People or,as the case may be, the '.!J'3~islat;be. AsseMblJo! 'of the State. ",
(2) !;;<,ery notification issued under'sub:"scction (1)
~hall specify the datel from ,whic~ the CO~~~sion, shall '
Cease to ,)xist and on theissue or SllCh noc:L.icatl.on, .,
the Comr.!:i.ssion shall caa')c tu exist \\'ith effect rromthe date specified therein
I
. ..•. ..
ExceI:t: in cases wl:,ere ,a CO!;;':Ji~sion is~
expressly rG'lt;~ed to iriql'ire :!.ntl~ the-,prifcess"
r.Uln"Jfacture of any gaods ,nothing"in this' Acts
be d.ee!lll~clto COl:Ipel any ,per. sun gitring e';idence'
before the Cor::unbsion to disclose any £..B.CI!'!Yt pr
as:> of m~mUfacture ther,e~n.' , , ," ".,
"
*17 •. (:~:U;;.s.,,; on ·t.o c~Il:.s.lL.tQ..mci"L'Ii.!Jp"n' ',,'1UQj:j.c.e,c.: ' I ~ I,
*1 Inser.ted by CentrallAct NO.,.79 of 1971, •
*1 Soc.7 substituted by Cen~ral Act do.7~ of
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1?:j"':;he: G013:;i·-
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*1.eA, In.ql).ir.~L .•-::'-':~~::;'(.L~.G.._int.e.tX..\:n-:;.,"d..._b"'.:r:<:-2.sQn _Ql:
:i.~c.;;~,C':~,!·!.1:.~~u.g~i.:LJ..l:.ill~,:OJ-::"'.J~~.-<'-~!.+-,•.\1.L:,1!l J)l~ ..tr~ .QQilliU.~ ...~~;)~:
any
affe-
a witness other than a witness
h:j.rn ;
I
the Coml'liss ion iand
r\ot;:,,:ng h this wectio:1 Sllall apply where
a t.:~:~:·.ess is bej.n€; inpGllched •
flbere the Commissiun cunsi[its 01' -:wo or ffilJrC
m2~nbcr$ .. it r:.:~J :l'J:~ not\.!:~.7b.s~:l·-:·~.:L:~~;t:,c r;,:-::~cn-
ce of ~l1e Cl"'\ali':'Pan o:r ar.:' c.l:,.·,h,#";: ~;lC:tnt"..:~ G.:' ('.:1~r
vacancy amon.g j."t;s lilortb,)rs •
I
(b) is of opnion that the reputation of
person is iikely to be pre;iudicallycJ• (:)ub'l~ r''''I r) I..,f"'J'1 ir~"\". • ,r ~'_"'.'~ .~ -{I J.
,
j'1l1<?redur'bg the course of an i:1q11iry bero:'e' a
CG;jmi~sio:1, a ~hange has taken plaQG in the
c~r'.st1.tlltion of i;~'le ~ormn:;...ssiun b'.l :....•cuson c_+:
'an:, :.r2.ccnr;y ~<:l,,::n:; b')cr:; r::.:Ged a.r by any other !.reas0r'l,l-: nhal1 :J.ut l:e ro"';cssary fer t ~e '"t-
Cc~mlssil)n t·t) co~mence t':1c ~;iq111.X';1C1:'rcsh and I/:::·~
the j.ncp':"Z'y ma:! bG ~ ntlr.1Jed ,:· c:i1 the st~ ge at I
which the p.hn:"1g:3~jjrik .place .. :'
.'
>(a) cons:'deJ:'S it necossary to inql'ir into the
conC'llci: of uny parso:-; or
Hightoi·crass-eA.:l.mi!laticn and representation by, •..••0- •. -; .•..,...~""'1'.ti':i,....l"'I,"'-. "''-\-.-...t.:~~~~ \.....•..~ .......:. . .~ .. _
.,
(2)
,The apprcpriate' Go'rl~"nm,~nt,e"cJ:'Y pCr'son refefred to in
sBction 8b ~nd,w~th the'permission of che Cur.loissiun
a yor.her person whose e"idonce is reco:;:'c.~',0 by th'JC l~i:liss ion - ..•
J'
.'(b)'majr addross.-.••. \
, (c)ma'y be represented before the Cur.uniss ion by
" practitlone:r or wit:. th'; p8roi.ssion of the
", .Ccmmission,by any otht)r p8rSO,1
'.
. ,..I '.Pro,rided that,it .t ..~ ~~. ..:!~.£,. , .•.•
, ••• 11..; CJ.; GI..:..J..'" C..:.
~Tn.e CorJin1s~ion "shall', gi,re to that DQ:r~on a reasonable
:C!]Jj:>ortnnity 01' bow,:: hei.J:~d in tl'G :Lnqllir-y and to pro-
'. ··.'t!'uce.C1,idel1t:., in h.l:1 dr:~\mce;
; r " '(a) "may'crOss-examin,)
prodl'ced by it or'
"
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..".,
,~. l~
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.~'<...'" 'r,-
,.'.'
ret
c.
ch he
lSwwn
).e th

•
;:r(J,,:C:.~t~i.:::..n
of a~t, Lr_l:
taken 1'"
gc..co fs.:, \-.h
Mo~b",ns_1>..1 ",..I.. ,
ECC.-::O be
public
Servants •
.".
._~~~._-_.~-----~-~~--~
-.~-- --. < _ •• --.
f
.b.
10 •. ~~,,;ry memb 'r of the Commiss ion and ~rery officer
~PPol~tC(1. or <l.llthoC'iS'1rt hy the (;oIDmi ,,'s1 Co::!to exe:-ci s'e'
"U:,ctlolls undeJ:this 'Act shall b0 dC8meo. to be a publ
s:Jr,",~.!1~ ',:i-c,hln t,hr) m"aning of secti.on 21 of t'!l(' India
FGr1al. vC'.{ie •
< .;...'
"
..
Pc
m~
r\
Th..? Dr(r,rj.s~(ms' of saction 19E'B ·o=: th' Code, ,of"
Crimtn",l, P::-of:.,;dure,iU9'3(5 of. ,(98) shall apply
i~ :t'(ll()ticn ti;_cUl ;)ffen(:G under suj-s8ction(1)
'as t!wy ~"';;j11:r ~cl, ;:;,l'1ti,)" ,to. an offatlce refferred
to. inf,'b-'''''':'';'~op ;'1 i of the ',said S8 tion'198B .
snbject to '~'~Gruod ificat':'on that nu cor;;plaint ,in .~,._",'
rflfPC'ct o.f :-<'u~h'off';Jl1ce 3hall Demaria by the public
p::'cse~'l;tor l1X~-.?Dt....·ith the pr.otrious sanction "".:,"
*110.1\. Pene.1'ty for'acts calc'Jlated to bring the "
.Q.Qnm.is...qj.f'L ..c;~n;LnHml:,,~ J:i1.;~'i'"'!.o.f luto cl.i!'<.~[JJJ11tfl
(1) If ,'JilY per S1)n 'by \,:ords c ithe:- sp0k.:ln,.or intended"
to be:;:c3u, '!tak,og Cor Pllblishes :;,ny statement or
doe'li any ot:,cr act. 'NiJ.ich is calculat'ed, to br,ing
. 't,i~:(? ~::•.yrllnission or 6.ny mG8b(~r .ther eor into _disputeh '" h '. , 'h' , c' •• 1" i t•.•(~ S_la~.L ....•.~ plln:'sn~L ..l.e 'VrlLn S..LJ."I1p.9 :'.mp=' sonmep
for a t.c:'i.'rTI',l:i':".h j.r'tuy ext~)nd,to 's~x.r.19nths, or.....··
~.,rj.':?i f:i·ne. C1: ".,.it~l both .. ,'. I:....-.
,
, "
~.
"<
"
"
of -
"
'~·o '~hiJ ce.S0 of a l~oTP:nis~i..on, ··or m2Inh~r .of· a
C:::=:l.sslon aD poiritedby t.he State Go1fernment,
the State Go"crnmont. ' , ;, ' .
(a) Ir:, ':;he ca58 ofa Commission, ,or member'of ,a _r
C:r.mJ,35i,on anpointed by ,:he, Central o-ovor,nment,
c-S tho lJcntr~ ..i1. GOirGr.n~Gnt; 0::" .
(b)
~r
11. TJhc::'G 0:'''' author it.y(by ,.,rhate"eor nnme call-ed);
()ti""!:~rth.1~1 a ~~Or:1!:::tSS:"Oll aypc5.nted "Jude!' sect:1on~3,has'
been oris scot \'.0 11r:per any reso:::'1Otian or order :of the.
nppr'oprbte GOvcrllllient for tl1c purpose ~f mak~ng a'n,'
innu","v':i'1to ur:.v(~'f',:Lr,::.tc Matter o.f public importance u
t'.1,;.'t G;,hrornm",n-::' L:; of l'D~~nion, that a,l.l'or ,any of the.:
p"'lmis hns of thi.s' AC't s!Jould be, naC::e appli~able to' t!-
il"thoi":i.ty, that JO"'3l'l)ffi:,mt may, sl'':Jject to the prohibi
tit)'[1 contain"d in t.h~ nro"i"o to sub-se~tion (1) of
5~ctio~ 3. by nutifi(:at~on jn the ~fficial Gazette~
d1.rcct th:l.t th0 s"lid pro,,:;'sion of'thi.J Act shall app:
Act to apply
to othEr
lnq"iring
u\lthorities
in certain
Cus",s
•••• 9

(c) the puwer s of Gi"il Gc't:rt whJ.cp n<JY be u"lsted'in the GcmnissioD;
:)1' nay beW1lich has tu be,I '
• 9
" .
"
" ,
",
a:lY uther na+,~er
,Pl'escrit-,)u.
"
.',
(1::) t:1t() manner in which inqlliries may be Bhlti under
this Act an<i! the procedure tu be fcllL:wed by
the Cc;mr~issj,on ,in respect (;f th!" P:""~nel ing,,;bafor-e it;
•
(2) In !>a:rtccl;J.;;,c. uriij ~",-thU',lt 9:re~1!"; i8') tu t':1;: g':Jn'Jril..,
lJt;: "'.;I" ..:t:l8 f'J'::-0t;~j.lli PUGl', Sl!Ci1 l"l.'}'':s :n,,! or.b'l',' f,,1'
all or an] L:f tho full·y ...-ing matten' ~, nara,')),,Y :..
r~I th t f ff' I I +h '....•.•.. 0 IJrY;'J 0 0 J.ce anu .,. 2 cvnul"tlons (;f sor-
.•..i co of th(~ m[n!lb,.~_,'So cf the C~Jr:'lniss i ;;n ;
, .
,
. *1'n,.inct.R<U...A.G.t..a" 2"lelJden to c~J:.QJ'c., in
' JAtutlLiU~i.::.J'lIlll_ir.U~CJ:j&Un.-'li"tT' 1c.:ts..i..u... '.ia~. '
~'" ",,-Thn Principal Act', as [lJ\Jndeu by; this Act, ,
shrill cume tutu furca in. thc State of Jammu & Kashmir
'and in thc uistricts uf K'lshDir and 'jI!ukukch1Jng in th,"
. 8t$.te .of Uagalanu, on such uatc' as the C():1tral Gu..cr-
- nm:mt, !!lay,: by lktifioatiun intI) tho Official
Ga~ette ,appuin't. .
-_._--.~~----------------._------------~. __._- .. ~....•~.--'.-------
'*1- l!S€rted by C,mtra2: kct Jl0. ?9 u1: 1971
10:>1' instance see thi, Cun~m:.ss:,()r, uf }nr"Ciiry
~..(As~c~GSO~ s) th.1les:. 19 54~'l'J.u~ '.tf ;.(;d:: ilJn r!G. S,.H. J.
121B~Ga.7,Gtt;02 o[ Ind:1.a. ~gf.,~ ..•E\:.II s.~c.Zl:;~).?,756 •", '.
(3) .' i£"ery 1'1118 maLle by the Central. GolYermnent lmuer
" this section shall be'laid, as SOLn as may bc after
it is matle,' 'befQl'8 cac:, hUllS>') of Parliam'Jnt \-.-hile it
'is in poszlun i"Jl' a ~;0tal p'Jriod I)f tbi-=ty days ,.mlch
J ~ay be cC:[1p.r~.s.'')u .L1 :J::t~ ]~=ssiun 0::' in l':\olS s~]~ceS::i"TG
sessio:1:::; ai'lu :Lf, :',,:,ou;.'e cn'J expj.=y of thc scssion
In··which it ~.~ ;3'~ 'U~tJcr t.hu_ .~e8s1\]n iMl!1'JJ ia tely
following, but.);, ,1iUl1 ,\Js agl':)e in mdking any r.Jc;Jifica-
tion in thl.' :1'1118 ::ll'b"tr, nU','::;es a".1:'C8'tbat tho ru1,')
.. 'shuul<l not: (I(j Dad,'), ';he. :<"1118 shill th'Jr"after hu,.e
effl.ict unly. in s11cll l'lotliCi8d' furn ur b()uf nu effect
as thc "ase,lJay b,,; so,'howe"er, that any such m'Jdi-
f:l. nth'n' 'uranie:1<i?3~l)':: shall bo witlWUt prcjl~ •.•ic,.: tu
" the "iilidity uf a.nything prG.,iuusly llona undcr thatrUle. ' ..
..'
"
, "
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•
• •• ",
~".~'1~, ~ 27~ 1987
(
4 (li) )
•
THE COMMISSIONS OF INQUIRY
(AMENDMENT) ACT, 1986
(Act No. 36 of 1~"!l
[First 'published i:n the "Gazette of India" (Ex-
traordinary). Part II. Section 1, dated 21st
August 1986.]
An Act to further amend the Commissions of
Inquiry Act, 1952.
Be it enacted by Parliament in the Thirty-
seventh Year of the Republic of India as
follows :-
1. _ Short title and commencement·-(I) This
Act may be called the Commissions of Inquiry
(Amendment) Act. 1986.
(2) It shall be deemed to have come into force
On the 14th day of May, 1986.
2.. Amendment of Act 60 of 1952.-In section
3 of the CommiEsions of Inquiry Act, 1952,
(hereinafter referred to as ·the principal Act).
after sub-section (4),. the following sub-sections
shall be inserted. namely :-
'(5) The provisions of sub-section (4) shall
not apply if the appropriate Government
is satisfied that in' the intereSlt of the
sovereignty and integrity of India, the
security of the State, frtendly relations
with foreign States ar in the public
interest, it is not eipedient '.0 lay before
the House of the People or, as the case
may be, the Legislative Assembly of the
State. ·the reportt., or any part thereof. of
the Commission an the inquiry made by
the Commissian under sub-section (1), and
issues a natification to that effect in the
Official Gazette.
Explanation.-For the purpose of sub·section
(5), "report" includes an interim r~port
.. and all proceedings af a Commission.
(6)' Every notification issued under sub-section
(5) shall be laid before the House of the
'People or, as the case may be. the Legisla-
tive Assembly of the State, if it is sitting,
as soon as may be after the issue of the
notification, and if it is not sitting, within
seven days of its re-assembly and the
appropriate Government shaH seek the
approval of the Hause of the People or,
as the case may be, the Legislative
AsSembly of the State, to the notification
II
====_._---,~..
by a resolution moved within ~ periud
of fifteen days beginning with the day on
which the notification is so laid before
the House of the People or, as the case
may be, the Legislative Assembly of the
State and if the. House of the People or.
as the case may be, the Legislative
Assembly of the State makes any modi-
fication in the notification or directs that
the notification should cease to have effect
the notification shall thereafter hav~
effect only in such modified form or be
of no effect, as the case may be;
3. Repeal and saving.-(I) The Commissions
of Inquiry (Amendment) Ordinance. 1986. (6 of
IG86), is hereby repealed.
(2) Natwithstanding such repeal. anything
done or any action taken under the principal
Act, as amended by the said Ordinance, shall
be deemed to have been done or taken under
the l'rincipal Act as amended by this Act.
THE MINES AND MINERALS (REGULATION
AND DEVELOPMEN~ AMENDMENT
ACT, 1986
(Act No.37 of 1986)
[First published in the "Gazette of India" (Ex-
tr~ordinary), Part II Section I. dated the,
22pd August 1986·1
An Act further to amend the Mines and Minerals
(Regulation and Development) Act. 1957.
Be it enacted by Parliament in the Thirty'
sevent:! Year of the Republic of India as
follow!. :-
1. Short title and commencement.-(I) Thi,
Act may be' called the Mines and Minerals
(Regulation and Development) Amendment Act,
1986.
(2) It shall come into force on such date as
the Central Government may, by notification in
the Official Gazette. appoint.

.•
-.
REGISTEREr> No. ~-(D)-1Z.
"'.'' I.~..
' .. MiRiI' .' - .....
I ..
, mT
"~1i~ <6,a~etteof ~di«'
MINISTRY OF LAW AND JUSTICE
. ;(Legi§lative Department)
, ,.,:INewf elM, the 14th May, 1986/Vaisakh:1 24, 1908 (Saka)
• THE Go"MMISSIONS OF INQUIRY (AMENDMENT)
ORDINANCE, ;rg86
..• No. 6 OF 1986
Promulgated by the President in the Thirty-seventh Year of the
,~epub)j of India.
Ane>,Qrdin e,further to amend the Commissions of Inquiry Act,
1952.," • t
, 'WHEREAS he'House of the People is not in ses9ion and the president
is satisfied that circumStances exist which reilder it necessary for him to
uke immediate action;
Now, THEREFORE, in exercise of the power9 conferred by clause (1) of
article 123 of the Constitution, the President is pleased to promulgate
the follo~ Ordinance: - I
.'1. (1) This Ordtnance may be called the Commissions of Inquiry Short title
(Amendment) Ordtnance, 1986. - anmmd e-. co enc
(2) It shall come tnto force at once. ment- I
2., In section 3' of the Commission9 of Inquiry Act, 1952, after sub- Amend-
section (4), the followtng sub-sections shall be inserted, ~ely:- ,::;n~60
••(5) The provisions of sub-section (4) shall not apply if the of 1952.
approJ:io.~;,teGovernment i9 satisfied that in the interests of the
ooverelgnty' 'and integrity of India, the security of the State, friendly
( 1 )
., lll"llNR"l
'. EXTRAORDINARY
snf't.\1rn~ SI'lfi1tmr
PUBLISHED BY AUTHORITY.., , '~ D-:ro! 1
~r" • ' PART n-Section 1
f, ~! ~~, qf 14, 1986/~ 24, 1908 (1Ai)
.. flp~,~~NEo;DAY. MAY 4, 1986/V~HA24. l!J08(SAKA)
~ .:" m1"11r.l'>;.<f~ ~W 1'l m if ~ ~ ~ ~ ~,~ •• " ~ 1!"f 1l'" ~ 1lT ri I '-
, Seplmlte paiIng Is g1Teniothis J;!artIn order that It maY be rood. asa separatecompllatloD
'.,
.-

'.
~.
rj
r
,~.
2 THE GAZETTE OF INDIA EXTRAORDIN .•• S : [PART II-SEC;'"l]"---- ": -.'- -..., - .
relations with foreign States or in the public interest, it is not
expedient to lay lnfore the House of the People or, as the case may
be, the Legislative Assembly of the State, the report, or any part
thereof, of the Cobmission on the inquiry made the Commission
under sub-section 1(1), and issues a notificatio~ t at dect In the
Official Gazette.
(6) Every notification issued under sub-section (5)"shail be laid'- ' I 'l- ••
before the House of the People or, as the case may be; the Legislative
Assembly of the State, if it is sitting as soon as ma be after the'issue
of the notification, 'and if it is not ~tting, within seven days of Itsre-
assembly, and the appropriate Government sIia1l seek the approVal
of the House of the People or, as the cSse may he, the Legislative
Assembly of the State, to the notification by a resolution moVed
within a period of, fifteen daYs begimiing with the day. on 'which, the
notification Is so laid before the House 'of the.People or, as ~'case'
may be, the Legislative ~embly or' the' Sta~ and' the,.House :o~thi
People. or, .as the case may be, the. Legislative ly of· the
..~.S.late.makes .any IOOdificationin the notification ~ .di:r.~ .that tl:!e
notification should cease to have effect, the notification shall thereafter
have effect only in such modified form or be of no effect, as' the case
may be-". ~ . ~'.l
·ZAIL SINGH,
"
;'
'. President.
-- "
c. RAMAN. MENON •.,
Additional Secy. to the Govt. of India•. ,:-. ~ .. ,,
!' .:
, .
. r .• , •.•p. J
.,
,.
','
'.
r I'
, .. -
PRINTED BY THE GENERAL MANAGER. GOVERNMENT OF IN1>IA PREss, MINTO ROAD.
NEW DELHI AND PUBLISHED BY THE CONTROLLER OF PUBLICATIONS. DELHI, ~986

., . , '
• I •
,"
.[ "')
~:q ~ (~mt;~) 3lt~~lf, 1986
(1986 il>1 al~tlmr ~lliil>~ 6)
"lfT@ l11lTU"<r<j;~m,,~qq if 'U~qfa: G:l1J S1~mfqQ
[14 'It, 1986]
'ili'! ~Tlit'l ~ll'l, 1952
~ ~1, mn!R'l>'(0{i r"ll
~If(i'"
m~<Nr llOf if ~ l >ii,<:1q'ifcr 'l,l'li~ 'i'lTUI'; '~l "';1 t
fir.~<r1qf~r•••f~qi f.mm'i([. f;;rr-i;<r.r'l'lf'!~~."11:"1~ ";<.iT ",if.f"p,
~r'l1'l'l' ~ 'l'<T~;
'fcr:.,r~.~<j;~ 123<j;~ (l)mtlRiO!ITf.lcrii
<r.rll'ittr '!ml Q((' ~fu"i 'fSllr~ \lBllfq;:r ~ t :--'
, 1. lifuta ill'{ ~i, Slr{'il-( 1) ;;11v.,;q1~ '1'1 >if~I'-<i"1ll o,R
m>i\1r (mftu;;) V.6~'!lT. 1986 ~ I
(2) 'l~ ~'<l ~ \f111l1
2. 1952 i ~f"f .•ll'l 60 ~l "",(II;':--o,1"l ••1Ur<r ./.1'11,,<;'1,
1952.rr m<:1 3 oft '3'fm<:1 (4) if.~'!, I¥'IM<3<f 'NJTl:1(i ,p;:-
~ oft ;:;rT~m. ~:-
"( 5) '3'fm<:1 ( 4)i "q"a "flj~ ~ ~NllR l1'l.f<rem:«:F
~ ~ l1mm;; ~1 "I1aT t; r.•.ll1'Cl oft ~ ih;: ~~. <:1"'1
'forlJ'W. ~m <:1<iliiif. ,,1'1'~ >:io'Uii r~;:rif ~1 <i;~r;cr
if. '3'l!IT':1 (1) ~ V,U'R w>im [ro .r.r'It o,t;; if. ,rob)' if ~1>im

r,
'Iii fmi ~'T :a1l';' fil;liT'lIf'TT-r, Q"~, <'iT•• ~\TrQr ,r>Xl 'lfr
f<;m;r 'i'lIT i U'm W'iT H~ ~ ~ mHi1 ~ ~jWl1 <f.i~~
qf~ >:I"i'tofif Rif'T<iifT~ I -. -
(6) ~,uro (5) i~' f.,'if'T;;ft>ri:sml-if1qf~'fr, ll"r-.
fio"fo,~ 'I'll" >:I""" ~r f,,!Ti'i' 'i'lIT i <llffi ~~ :a1l<f.r iQ<r._
it <:f.~n't:~,r, m>JWI'i'Ti R-mr"I'"i <wmr'1'miT~,mr
QR \1l'l;ft;jo-.• ~ ~r<:f.~<it,"'l<f:'{'l': <lllW~,; m<rR'l' ,;
>i'io1:W ;;;r~.r,1<I~ ~fm~f; ~mr,<ir ~ ~
-~' Bim ~ qf~, Q~fu, .0'.,""'liT>rT>:I,,",~'f.Mor<I'll!
if, <llffi ><lIf<r.r>:W m<it~, srrori[R q'T;;ft q'~ Ror;f.r 'f'!ftr
:r.>i'io1:lffilTf<;<t f<P<T"iTOT~,~ mfl~ ,; ~ if, Q'11ft:>1fa-,
"'f'r•• ll'll! '" mr; '1fTf'1I1T'1'<I'll!'l>T9'lT<:'flTl'<I~ 1 'iR, Q'11'ft:<rrn
m••,,"lIT'" l.T:;l,' ;f.r f..<Ir.l <I'll! :a1l ma~ir if ~rt m-ffi
~ ~ <it~« 'TI! ~{,' r;ro.f:rol;\'l if ~( If'l!T<'ft -i[m 1 QR,
~''11'ft:<rfo,<'iTo;-~\TT"' U"'I '1;1f<nrr'l'lI'I!T~1Jf.,ivr m ~fill ~
<rf~ ~ f.Jif'T.o-;;;r;r.~ <it'1<1f,,~<l fr ;;rrtMfI'"
m,o~- ~,
~ ~, 1frol' ~,I
, 1'0
, ' ,-,
\

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