Section 11(2) in The U.P. Go-Seva Ayog Adhiniyam, 1999
(2)In order to enable the Ayog to perform the functions under this Adhiniyam, the Ayog-(a)shall have the same powers which a court has under the Code of Civil Procedure to compel any person to be present and give statement on oath, to compel any person to produce records or books of accounts, to issue commission to record statement of any person and to inspect any records or books of account;(b)may constitute committees at different levels consisting of official and non-official members and may issue directions from time to time to them and supervise their work;(c)may, with the prior approval of the Government, issue identity card to a person designating him as an Honorary Gorakshak in such form and for such period and for the purposes of pursuing such part-time activities relating to cow as may be prescribed;(d)shall review various Act in force in the State pertaining to cow and the rules made thereunder and may recommend amendments therein.
