127F. Power and procedure of Settlement Commission.
(1)In addition to the powers conferred on the Settlement Commission under Chapter V of the Central Excise Act, 1944 (1 of 1944), it shall have all the powers which are vested in an officer of the customs under this Act or the rules made thereunder.(2)Where an application made under section 127-B has been allowed to be proceeded with under section 127-C, the Settlement Commission shall, until an order is passed under sub-section [(5)] [ Substituted by Act 22 of 2007, Section 104, for " (7)" and " (6)" , respectively (w.e.f. 1.6.2007).] of section 127-C, have, subject to the provisions of sub-section [(4)] [ Substituted by Act 22 of 2007, Section 104, for " (7)" and " (6)" , respectively (w.e.f. 1.6.2007).] of that section, exclusive jurisdiction to exercise the powers and perform the functions of any officer of customs or Central Excise Officer, as the case may be, under this Act or in the Central Excise Act, 1944 (1 of 1944), as the case may be, in relation to the case.(3)In the absence of any express direction by the Settlement Commission to the contrary, nothing in this Chapter shall affect the operation of the provisions of this Act insofar as they relate to any matter other than those before the Settlement Commission.(4)The Settlement Commission shall, subject to the provisions of Chapter V of the Central Excise Act, 1944 (1 of 1944) and this Chapter, have power to regulate its own procedure and the procedure of Benches thereof in all matters arising out of the exercise of its powers, or of the discharge of its functions, including the places at which the Benches shall hold their sittings.
