Section 10A(1) in The Karnataka State Minorities Commission Act 1994
(1)of section 10 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 State and ex-amining 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 court or office;(e)issuing commissions for the examination of witnesses and documents; and(f)any other matter as may be prescribed.
