Section 2 in The West Bengal Disturbances Commission Of Enquiry Act, 1950
2. Powers of Commission of Enquiry. -
The Commission of Enquiry appointed under Resolution of the Government of West Bengal, in the Home Department, No. 2394-C.R/CR-475/50 Part 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 Code of Criminal Procedure, 1898. The Commission shall 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 Constitution of India.
