Section 15 in The Protection of Human Rights Act, 1993
15. Statement made by persons to the Commission.
- 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 proceeding except a prosecution for giving false evidence by such statement:Provided that the statement(a)is made in reply to the question which he is required by the Commission to answer; or(b)is relevant to the subject-matter of the inquiry.
