(3)The Commission shall be deemed to be a civil court and when any offence, as defined in sections 175,178,179,180 or 228 of the Indian Penal Code, 1860, is committed in the view or presence of the Commission, the Commission may, with the prior sanction of the State Government, and after recording the facts constituting the offence and the statement of the accused as provided for in the Code of Criminal Procedure, 1973, forward the case to a Magistrate having jurisdiction to try the same. The Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case has been forwarded to him under section 346 of the Code of Criminal Procedure 1973.
