Section 10 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
10. Opportunity to the persons to explain their conduct and representation of Government, by a legal practitioner
(1)If at any stage of the inquiry the Commission considers it necessary to inquire into the conduct of any person or is of opinion that the reputation of any person is likely to be prejudicially affected by the inquiry, the Commission shall give to that person a reasonable opportunity of being heard in the inquiry and producing evidence in his defence:Provided that nothing in this sub-section shall apply when the credit of a witness is being impeached.(2)The Government, every person referred to in sub-section (1) and with the permission of the Commission, any other person whose evidence is recorded by the Commission-(a)may cross-examine any person appearing before the Commission other than a person produced by it or him as witness,(b)may address the Commission.(3)The Government, every person referred to in sub-section (1) and, with the permission of the Commission, any other person whose evidence is recorded by the Commission, may be represented before the Commission by a legal practitioner, or with the permission of the Commission, by any other person.
