Section 10(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(1)Subject to the provisions of this section, for the purpose of any inquiry under this Adhiniyam, including a preliminary inquiry, if any, the Lok Aayog may require any public servant or any other person who in its opinion is able to furnish information or produce documents relevant to the inquiry, to furnish any such information, or to produce any such document.
