Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR THE ISSUE AND SERVICE OF SUMMONS BY A COMMISSION OF INQUIRY CONTENTS 1. 1 2. 2 3. 3 4. 4 RULES FOR THE ISSUE AND SERVICE OF SUMMONS BY A COMMISSION OF INQUIRY S.R.O. 1676, dated the 26th July, 1955. 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 for the issue and service of summons by a Commission of Inquiry appointed by that Government, namely :- 1. 1 :- The Commission may issue summons to persons whose attendance is required either to give evidence or to produce documents. 2. 2 :- Every summons issued by the Commission shall be in duplicate and signed by the Chairman or such person as he empowers in this behalf and sealed with the seal of the Commission-, and it shall specify the time and place at which the person summoned is required to attend and also whether his attendance is required for the purpose of giving evidence or to produce a document, or for both purposes. 3. 3 :- A person may be summoned to produce a document, without being summoned to give evidence; and any person summoned merely to produce a document shall be deemed lo have complied with the summons if he causes such document to be produced instead of attending personally to produce the same. 4. 4 :- A summons to produce documents may be for the production of certain specified documents or for the production of all documents of a certain description in the possession or power of the person summoned. Every summons shall be served by sending it by post to the person, for whom it is intended or in such other manner as the Commission may direct. The provisions of the foregoing rules shall apply, as far as may be, to every other process issued by the Commission.