- No formal or open enquiry into any allegation or grievance against any public functionary in respect of which a complaint has been presented under section 11 shall be made at the instance of the Government under the Commission of Enquiry Act, 1952 (Central Act 60 of 1952), or by any other order or resolution of the Government, but nothing herein contained shall be construed affecting any right or power of any other person or authority under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), or under any other law for the time being in force, or as affecting the constitution of, or the continuance of the functioning of or exercise of powers by any Commission or Commission of Enquiry appointed before the commencement of this Act.
