Section 33 in Rajasthan Information Commission (Management) Regulations, 2007
33. Conduct of an enquiry.
- The Commission may entrust an enquiry in connection with any complaint pending before it to the Registrar or any other officer or any outside agency for the purpose and the Registrar or such other officer 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.
