Section 42 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
42. Statement made before Commissioner.
- No statement made by a person in the course of giving evidence in an inquiry before the Commissioner shall subject him to, or be used against him, in any civil or criminal proceeding, except in a prosecution for giving false evidence by such person:Provided that the statement is-(a)made in reply to a question which is required by the Commissioner to answer; or(b)relevant to the subject matter of the inquiry.
