Section 9 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
9. Procedure and powers of the Commission.
(1)The Commission shall determine their procedure and in the performance of their functions shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying a suit in respect of the following matters, namely :-(a)summoning and enforcing the attendance of witnesses;(b)requiring the production of any document;(c)requisitioning any public record from any Court or office.(2)The Commission shall have power to require any person to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, any matter under the consideration of the Commission.(3)The Commission shall be deemed to be a Civil Court for purposes of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).Explanation :- For the purpose of enforcing the attendance of witnesses, the local limits of the Commission's jurisdiction shall be the limits of the territory of State of Madhya Pradesh.
