Section 146A in The Representation of the People Act, 1951
146A. Statements made by person to the Election Commission.—
No statement made by a person in the course of giving evidence before the Election Commission 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 he is required by the Commission to answer, or(b)is relevant to the subject-matter of the inquiry.
