Section 12(2) in The Commissions Of Inquiry Act, 1952
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the term of office and the conditions of service of the members of the Commission;(b)the manner in which inquiries may be held under this Act and the procedure to be followed by the Commission in respect of the proceedings before it;(c)the powers of Civil Court which may be vested in the Commission;(cc)[ the travelling and other expenses payable to assessors appointed under section 5-B, and to persons summoned by the Commission to give evidence or to produce documents before it;] [22. Inserted by Act 69 of 1988, Section 4 (w.e.f. 10.12.1988).](d)any other matter which has to be, or may be, prescribed.
