Section 14(2) in The Protection of Human Rights Act, 1993
(2)For the purpose of investigating into any matter pertaining to the inquiry, any officer or agency whose services are utilised under sub-section (1) may, subject to the direction and control of the Commission,(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)requisition any public record or copy thereof from any office.
