Section 11(1) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(1)The Commission shall, while performing its functions under section 12,have the powers of a Civil Court trying a suit and in particular, in respect of the following matters, namely: -(i)summoning and enforcing the attendance of any person from any partof the State and examining him on oath;(ii)requiring the discovery and production of any document;(iii)receiving evidence on affidavits.(iv)requisitioning any public record or copy thereof from any Court oroffice;(v)issuing Commissions for the examination of witnesses or documents;and(vi)any other matter which may be prescribed.
