Section 16 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
16. Conduct of an enquiry.
- The Commission may order Registrar or any other officer of the Commission to assist in the conduct of enquiry in connection with any complaint pending before it and Commission while conducting the enquiry shall have all the necessary powers including power to -(i)summon and enforce attendance of persons ;(ii)compel production of documents or things ;(iii)administer oath and to take oral evidence or to receive affidavits or written evidence on solemn affirmation ;(iv)inspect documents and require discovery of documents ; and(v)requisition any public record or documents from any public authority.
