(3)The Secretary of State or, as the case may be, the Governor of any Colony protectorate or United Kingdom trust territory may make rules for the practice and procedure to be followed in connection with references under this Act to a committee of inquiry; and such rules may, in particular, provide for conferring on any such committee any powers, rights or privileges of any Court, and for enabling any powers so conferred to be exercised by one or more members of the committee.
