Section 10(3) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(3)The Authority may issue summons to any person (as per Annexure "C"), who has knowledge of the matter and facts relating to the complaint, to appear at a hearing for purpose of examination, obtaining evidence on oath or producing documents or record relevant to the case or both or as the case may be, as the Authority deems fit.
