Section 10 in State Commission for Scheduled Castes Act, 2018
10. Powers of Commission.
- The Commission shall, while inquiring into any matter under section 8, have the same powers as vested in a civil court while trying a suit under the Code of Civil Procedure 1908, 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 court or office;(e)issuing Commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.Provided that no person who is holding the office of the Chief Secretary, Principal Secretary or Secretary to the State Government or is Head of the Department employed in connection with the affairs of the State Government shall be summoned or required to attend in person under clause (a) but he shall be deemed to have complied with the summons if he causes a person not below the rank of Deputy Secretary or, as the case may be, a person holding a post equivalent thereto to attend the Commission in compliance with the summons instead of attending in person:Provided further that the summons issued under clause (a) shall clearly indicate the purpose for which the person concerned has been summoned and when any person is summoned to produce a document without being summoned to give evidence, he shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.Chapter - IV Finance, Accounts and Audit
