Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COMMISSIONS OF INQUIRY (ASSESSORS) RULES, 1954 CONTENTS 1. Short title 2. Definition 3. Appointment of assessors 4. Functions of assessors 5. Manner of consultation with assessors COMMISSIONS OF INQUIRY (ASSESSORS) RULES, 1954 S. R. O. 1218, dated the 9th April, 1954. 1 -In exercise of the powers conferred by Section 12 of the Commissions of Inquiry Act, 1952 (60 of 1952), the Central Government hereby makes the following rules, namely :- 1. Short title :- These Rules may be called the Commissions of Inquiry (Assessors) Rules, 1954. 2. Definition :- In these rules "assessor" means an assessor appointed under these Rules. 3. Appointment of assessors :- T h e Central Government or with the previous approval of the Central Government a Commission, may, from time to time, appoint one or more assessors to assist and advise the Commission on any matter connected with its inquiry. 4. Functions of assessors :- I t shall be the duty of the assessors to assist and advise the Commission on any matter on which the Commission may consult them in the course of its inquiry : Provided that advice tendered by the assessors shall not be binding on the Commission. 5. Manner of consultation with assessors :- The Commission shall have the power to regulate the manner in which it may consult the assessors.