Section 10 in Karnataka State Commission for Women Act, 1995
10. Powers of the Commission.
- The Commissions shall, while investigating any matter for the purposes of this Act, have all the powers of a civil court under Civil Procedure Code, 1908 (Central Act 5 of 1908) in trying a suit and in particular in respect of the following matters namely:-(a)summoning and enforcing the attendance of any person from any part of the State and examining him on oath;(b)requiring the discovery and production of any documents;(c)receiving evidence on affidavits;(d)requisitioning or summoning any public records or copy thereof from any court or public office;(e)issuing Commission for the examination of witnesses and documents; and(f)any other matter which may be prescribed.
