Section 9(6) in Bihar State Minorities Commission Act, 1991
(6)If the Government is of opinion that the nature of the investigation to be made and other special circumstances of the case, all or any of the provisions of sub-section (2) or (3) or (4) or (5) of Section 5 of the Commission of Enquiry Act, 1952 be made applicable to the Commission, the Government may, by Notification in the Official Gazette, direct that all or any of the said provisions, as may be specified in the notification, shall apply to the Commission and on the issue of such notification said provisions shall apply accordingly.
