Section 14 in Andhra Pradesh Women's Commission Act, 1998
14. Powers of the Commission.
(1)The Commission shall, for the purpose of any inquiry under this Act have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters namely:-(a)summoning and enforcing the attendance of any witness and examining him:(b)requiring the discovery and production of any document:(c)receiving evidence on affidavits:(d)requisition any public records or copy thereof from any public Office:(e)issuing commissions for the examination of witnesses.(2)Any proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (Central Act 45 of 1860) and the Commission shall be deemed to be a court for the purpose of section 195 of the code of Criminal Procedure 1973 (Central Act 2 of 1974).
