196. Formal and summary inquiries to be deemed judicial proceedings.
- A formal or summary inquiry under this Act shall be deemed to be a "judicial proceeding" within the meaning of sections 193, 219 and 228 (XIV of 1860)of the Indian Penal Code, (XIV of I860), and the office of any authority holding a formal or summary inquiry shall be deemed a Civil Court for the purposes of such inquiry.Hearing and decisions. Notice to parties. - Every hearing and decision, whether in a formal or summary inquiry shall be in public, and the parties or their authorised agents shall have due notice to attend.
