Section 10 in Manipur State Commission For The Scheduled Tribes Act, 2014
10. Powers of Commission.
- The Commission shall, while performing any function under section 8, have the powers of a civil court in trying a. suit and in particular 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.Chapter - IV Finance, Accounts And Audit
