The West Bengal Disturbances Commission Of Enquiry Act, 1950

West Bengal Act XLV of 1950 
THE WEST BENCAL DISTURBANCES COMMISSION OF 
ENQUIRY ACT, 1950. 
[Passed by the West Bengal Legislature,.] 
[Assent of the President was first published in the Calcutta Gazette, 
Extraordinairy, of the 3rd November, 1950.] 
An Act to vest the Commission of Enquiry appointed to 
enquire into the recent disturbances in West Bengal 
with certain powers. 
WHEREAS a Commission of Enquiry has been appointed 
to enquire into the recent disturbances in West Bengal; 
AND WHEREAS it is expedient to vest the said Commission 
of Enquiry with powers of a Civil Court; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal 
Disturbances Commission of Enquiry Act, 1950. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force immediately on the West 
Bengal Disturbances Commission of Enquiry Ordinance, 
1950, ceasing to operate. 
2. The Commission of Enquiry appointed under Resolu-
tion of the Government of West Bengal, in the Home 
Department, No. 2394-C.R./CR-475/50Pt. II, dated the 13th 
May, 1950 (hereinafter referred to as the Commission), shall 
have all the powers of a Civil Court for the purposes of 
receiving evidence, administering oaths, enforcing the 
attendance of witnesses, and compelling 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 
Act V of Code of Criminal Procedure, 1898. The Commission shall 
1898. 	 furthermore have the same powers of dealing with contempt 
of the Commission or any of its members or of, or in respect 
of, any proceedings of the Commission as if the Commission 
were a High Court referred to in article 214 of the Constitu-
tion of India. 
3. Except in a prosecution for giving false evidence, no 
statement made by a person in the course of giving evidence 
before the Commission shall subject him to, or be used 
against him in, any civil or criminal proceedings : 
Provided that such statement-- 
(a) is one which the Commission permits or requires to 
be made before it by such person; and 
(b) is relevant to the subject matter of the inquiry. 
Price—Indian, annas 2 ; English, 3d. 
West Ben. 
Ord. VII 
Of 1950. 
Short 
title, 
extent and 
commence-
ment. 
Powers of 
Commis-
sion of 
Enquiry. 
Statements 
made by persons 
to the 
Commis-
sion. 
Savings. 
2 The West Bengal Disturbances Commission of Enquiry 
• Act, MO. 
[West Ben. Act XLV of 1950.1 
(Section 4.) 
4. Any power exercised, any action taken or anything 
whatsoever done under any provision of the West Bengal 
Disturbances Commission of Enquiry Ordinance, 1950, shall, 
on the said Ordinance ceasing to operate, be deemed to have 
been exercised, taken or done under the corresponding provi-
sion of this Act as if this Act had commenced on the 3rd day 
of June, 1950. 
WBGP-50/1-7736A-4,500 

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