Section 11(2) in The Goa State Commission for Women Act, 1996
(2)The Commission shall, while investigating any matter referred to in clause (a) or sub-clause (i) and (ii) of clause (f) of sub-section (1), have all the powers of a Civil Court trying a suit, in respect of the following matters namely:-(a)summoning and enforcing the attendance of any person, including a public servant from any part in the country and examining him/her on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or public office;(e)issuing commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.
