Section 14(2) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
(2)The State Information Commission shall, while inquiring into any matter under section 15 of the Act have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure Svt. 1977 in respect of the following matters, namely . -i. summoning and enforcing the attendance of persons and compel them to give oral or written evidence on oath and to produce the documents or things ;ii. requiring the discovery and inspection of documents ;iii. receiving evidence on affidavit ;iv. requisitioning any public record or copies thereof from any Court or Office ;v. issuing summons for examination of witnesses or documents ; and vi. any other matter which may be prescribed.
