Section 10 in The Rajasthan State Commission for Minorities Act, 2001
10. Commission to have powers of Civil Court.
(1)The Commission shall, while performing any of its functions, have the powers of a Civil Court 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 document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any office;(e)issue commissions for examination of witnesses and documents; and(f)any other matter which may be prescribed.(2)Every proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 as also for the purposes of section 196 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Commission shall be deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1974 (Central Act 2 of 1974).
