Section 11(2) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003
(2)Any proceeding before the commission shall be deemed to be a judicial proceeding within the meaning of Sections 192 and 228 of the Indian Penal Code and the Commission shall be deemed to be a Court for the purpose of Section 195 of the Code of Criminal Procedure, 1973.
