Section 10(5) in The Delhi Minorities Commission Act, 1999
(5)Quasi-judicial powers - The Commission shall have, in carrying out its Function, the powers of a civil court trying a suit and, in particular, 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 document;(c)receiving evidence on affidavits;(d)requisitioning any public or institutional record, or copy thereof, from any office or institution of the government.
