Section 16(1) in Punjab State Farmers and Farm Workers Commission Act, 2017
(1)Subject to the provisions of this Act, the Commission may initiate a suo-motu inquiry on matters relating to its mandate and for the purpose of the inquiry, the Commission shall have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (Act No. 5 of 1908) in respect of the following matters, namely: -(i)summoning and enforcing the attendance of any person and examining him on oath;(ii)requiring the discovery and production of documents;(iii)receiving evidence on affidavits;(iv)requisitioning any public record or copy thereof from any court or office;(v)issuing summons for the examination of witnesses; and(vi)such other matters, as may be prescribed.
