The Cooch Behar Disturbances Enquiry Act, 1951

West Bengal Act XXIII of 1951 
THE COOCH BEHAR DISTURBANCES ENQUIRY ACT, 
1951.. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first' published in the Calcutta Gazette ;  
Extraordinary, of the 18th October, 1951.] 
An Act to vest a certain Judicial Officer appointed under 
a Resolution of the State Government with the powers 
of a Civil Court while holding an enquiry in pursuance 
of that Resolution. 
WHEREAS it is expedient to vest the Judicial Officer, 
appointed under Resolution of the Government of West 
Bengal, in the Home Department No. 2144-P1., dated the 29th 
May, 1951, with the powers of a Civil Court, while holding 
an enquiry in pursuance of that Resolution; 
It is hereby enacted as follows:— 
Powers of 
the Judicial 
Officer 
appointed 
under 
Home 
Depart-
ment Reso-
lution No. 
2144-P1. 
4. The Judicial Officer, to wit the Hon'ble Mr. Justice 
S. N. Guha Ray of the High Court at Calcutta, appointed 
under Resolution of the Government of West Bengal, in the 
Home Department No. 2144-P1., dated the 29th May, 1951, 
shall, while holding an enquiry in pursuance o that 
Resolution,— 
have all the powers of a Civil Court for the purposes 
of receiving evidence, administering oaths, 
enforcing the attendance of witnesses, and com-
pelling the discovery and production of 
documents, and shall be deemed to be a Civil 
Court within the meaning of sections 480, 481 and 
482 of the Code of Criminal Procedure, 1898, and 
(it) shall furthermore have the same powers of dealing 
with any contempt of himself or in respect of any 
proceedings before him, as if he were a High 
Court referred to in article 214 of the Constitution 
of India. 
Short title 
and 
commence-
ment. 
1. (1) This Act may be called the Cooch Behar 
Disturbances Enquiry Act, 1951. 
(2) It shall come into force immediately on the Cooch West Ben. 
Behar Disturbances Enquiry Ordinance, 1951, ceasing to Ord. IV of 
operate. 	 1951. 
(i) 
Act V of 
1898. 
Price—Indian, ainnas 2; English, 3d. 
State-
ments 
made by 
persons to 
the Judi-
cial Officer. 
Savings. 
2 	 The Gooch Behar Disturbances Enquiry Act, 1951. 
[West Ben. Act XXIII of 1951.] 
(Sections 3, 4.) 
3. Except in a prosecution for giving false evidence, and 
except as provided in the Indian Evidence Act, 1872, no I of 1872. 
statement made by a person in the course of giving evidence 
before the Judicial Officer referred to in section 2 shall 
subject such person to, or be used against such person in any 
civil or criminal proceedings : 
Provided that such statement— 
(a) is one which the said- Judicial Officer permits or 
requires to be made before him by such person; aid 
(5) is relevant to the subject-matter of the enquiry. 
4. Any power exercised, any action taken or anything 
whatsoever done under any provision of the Cooch Behar 
Disturbances Enquiry Ordinance, 1951, shall, on the said 
Ordinance ceasing to operate, be deemed to have been 
exercised, 'taken or done under the corresponding provision of 
this Act as if this Act had commenced on the 12th day of 
June, 1951. 
West Ben. 
Ord. IV of 
1951. 
WEGP41/2-7456A.5N1 

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