Section 10 in The Bihar State Commission for Backward Classes Act, 1993
10. Powers of the Commission.
- The Commission shall, while performing its functions under sub-section (1) of Section 9 have all the powers of a Civil Court trying a suit and in particular, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person 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 a witnesses and documents; and(f)any other matter which may be prescribed.
