Section 5(5) in The Commissions Of Inquiry Act, 1952
(5)Any proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860).[5-A. Power of Commission to utilise the services of certain officers and investigation agencies for conducting investigation pertaining to inquiry [13. Inserted by Act 79 of 1971, Section 8.]
