Section 2 in The Commissions Of Inquiry (Central) Rules, 1972
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)[ "assessor" means an assessor appointed by the Commission under section 5-B of the Commissions of Inquiry Act, 1952;](b)"Commission" means a Commission of Inquiry appointed by the Central Government under section 2 of the Commissions of Inquiry Act, 1952 (60 of 1952).
