Section 6 in The Commissions Of Inquiry (Central) Rules, 1972
6. Appointment of assessors .-(a) [* * *] A Commission may, from time to time, appoint one or more assessors to assist and advise the Commission on any matter connected with the inquiry.
(b)It shall be the duty of the assessors to assist and advise the Commission on any matter on which the Commission may consult them in the course of its inquiry:Provided that the advice tendered by the assessor shall not be binding on the Commission.(c)The Commission shall have the power to regulate the manner in which it may consult the assessors.(d)[ The Commission may pay the travelling allowance, daily allowance and other incidental expenses to assessors according to their entitlement as prescribed from time to time by the Central Government.]
