Section 10(1) in The Rajasthan State Commission for Minorities Act, 2001
(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.
