Section 48(1) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(1)The Commissioner shall, for the purpose of discharging his functions under the Act, have the same powers as are vested in a court under the Code of Civil Procedure, Samvat 1977 while trying a suit in respect of the following matters, namely:(a)summoning and enforcing attendance of the witnesses;(b)requiring the discovery and production of any documents;(c)requiring any public record or copy thereof from any office;(d)receiving evidence in the form of affidavits; and(e)issuing commissions for the examination of witnesses or documents.
