Section 12(2) in The National Commission For Minority Educational Institutions Act, 2004
(2)The Commission shall, for the purposes of discharging its functions under this Act, have all 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 India and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matter which may be prescribed.
