Section 51B in Chennai City Municipal Corporation Act, 1919
51B. Statements made by persons to the State Election Commission.
- No Statement made by a person in the course of giving evidence before the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001.] shall subject him to, or be used against him in, any civil or criminal proceeding except a prosecution for giving false evidence by such statement:Provided that the Statement-(a)is made in reply to a question which he is required by the Commission to answer; or(b)is relevant to the subject matter of the inquiry.
