Section 10(2) in Himachal Pradesh State Commission For Women Act, 1996
(2)The State Commission shall, while investigating any matter referred to in clause (a) or sub-clauses (i) and (ii) of clause (f) of sub-section (1), 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 from any part in 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.
