Section 4(2) in The Jammu And Kashmir Commission Of Inquiry Act, 1962
(2)For the removal of doubts, it is hereby declared that notwithstanding any Judgment, Order or direction of any Court, Tribunal or Commission to the contrary, nothing in this Act, shall empower or be deemed ever to have empowered the Commission to-(a)compel or permit any person to give evidence derived from unpublished official records relating to any affairs of the State, except with the permission of the officer at the Head of the Department;(b)compel any public officer to disclose any information or communication made to him in official confidence, if he considers that the public interests are likely to suffer by the disclosure; and(c)compel or permit the discovery and production of any document relating to the affairs of the State or any communication written in official confidence, if the officer at the Head of the Department concerned considers that public interests are likely to suffer by such discovery, production or disclosure of the document.
