Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL COMMISSIONS OF INQUIRY (LOCAL INVESTIGATIONS) RULES, 1970 CONTENTS 1. Short title, commencement and application 2. Special powers of Commission CENTRAL COMMISSIONS OF INQUIRY (LOCAL INVESTIGATIONS) RULES, 1970 G. S. R. 2003, dated 5th December, 1970. 1 -In exercise of the powers conferred by Section 12, read with Cl. (f) of Section 4, of the Commissions of Inquiry Act, 1952 (60 of 1952), the Central Government hereby makes the following rules, namely:- 1. Short title, commencement and application :- (1) These rules may be called the Central Commissions of Inquiry (Local Investigations) Rules, 1970. (2) They shall come into force on the date of their publication in the Official Gazette. (3) They shall apply to Commissions of Inquiry appointed by the Central Government. 2. Special powers of Commission :- The Commission shall have the powers of a Civil Court to make local investigation, either personally or through any person, duly authorised by it, into any matter falling within its terms of reference.