Section 8F(1) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(1)The Commission shall, for the purposes of its functions under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure,1908 (Central Act No. 5 of 1908) 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 such document or any other material as may be predicable in evidence;(c)receiving evidence on affidavits;(d)requisitioning any public record;(e)issuing commission for the examination of witnesses;(f)reviewing its decision, directions and orders;(g)any other matter as may be prescribed.
