Section 13 in The Punjab State Commission for Scheduled Castes Act, 2004
13. Statements made by persons to the Commission.
- No statement made by a person in the course of giving evidence before the Commission or an officer or agency, referred to in clause (a), or the person referred to in clause (b) of sub-section (1) of section 12, shall subject him to, or be used against him in any civil or criminal proceedings, except a prosecution for giving false evidence by such statement :Provided that the statement, -(a)is made in reply to a question, which is required by the Commission or such officer or agency or person to answer; or(b)is relevant to the subject matter under investigation.
