41B. [ Statements made by person to the Tamil Nadu State Election Commission. [Inserted by Tamil Nadu Panchayats (Seventh Amendment) Act, 2008 (Tamil Nadu Act 39 of 2008).]
- No statement made by a person in the course of giving evidence before the Tamil Nadu State Election 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 a question which he is required by the Tamil Nadu State Election Commission to answer, or(b)is relevant to the subject-matter of the inquiry.]
