Section 18(3) in The Right to Information Act, 2005
(3)The Central Information Commission or State Information Commission, as the case may be, shall, while inquiring into any matter under this section, have the same powers as are 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 persons and compel them to give oral or written evidence on oath and to produce the documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavit;(d)requisitioning any public record or copies thereof from any Court or office;(e)issuing summons for examination of witnesses or documents; and(f)any other matter which may be prescribed.
