Section 12(2) in The Maharashtra State Commission For, Women Act, 1993
(2)For the purpose of conducting an investigation, any officer or agency referred to in Clause (a) of sub-section (1) may, subject to the direction and control of the Commission,(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document ; and(c)requisition any public record or copy thereof from any office.
