Section 9(1) in The Maharashtra Devdasi System (Abolition) Act, 2005
(1)For the purposes of this Act, the Committee shall have,-(a)all the powers of a Civil Court under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any person and examining him on oath;(ii)requiring the discovery and production of any document;(iii)receiving evidence on affidavits;(iv)requisitioning any public record or copy thereof from any Court or office;(v)issuing Commissions for the examination of witnesses or documents; and(vi)such other matters as may be prescribed.(b)the power to carry out or empower search of any premises where a women is or is believed to have been confined, for being dedicated as or on having been dedicated as a Devdasi or where the commission or preparation for the commission of an offence under this Act is or is believed to be going on, and the provisions of the Code of Criminal Procedure, 1973 relating to searches and seizures shall apply, as far as may be, to the searches and seizures under this sub-section.
