Section 16 in Tamil Nadu State Commission for Women Act, 2008
16. Statements made by persons to Commission.
- No statement made by n person in the course of giving evidence before the Commission or any officer or agency or the person referred lo in sub-section (1) of section 10, 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 is required by the Commission or such officer or agency or such person to answer, or(b)is relevant to the subject matter under investigation.
