Section 9(5) in Bihar State Minorities Commission Act, 1991
(5)The Commission shall have powers in respect of the following matters namely:-(a)Summon any person and examine him on oath. Non-compliance of direction of the Commission by such person, in matters of production of documents and in appearance in person, shall make him liable for disciplinary action by the Government on the recommendation of the Commission;(b)Requisition any public record or copy thereof from any office;(c)issues commission for the examination of witnesses or documents;(d)such other matters as may be specified.
