Section 14 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
14. Competent Authority, the Expert Agency and Scrutiny Committee to exercise powers of the Civil Court.
- The Competent Authority, the Expert Agency and the Scrutiny Committee shall, while holding an enquiry under this Act, have all the powers of a Civil Court trying a suit under the Code of Civil Procedure, 1908 in respect of the following matters, namely:-• Summoning and enforcing the attendance of any person from any part of the State and examining him on oath;• Requiring the discovery and production of any document;• Receiving evidence on affidavits;• Requisitioning any public record or copy thereof from any court or office;• Issuing commissions for the examination of witnesses or documents ; and• Any other matter which may be specified by Government by notification in the Gazette.
