Section 25(3) in The West Bengal Right to Public Services Rules, 2013
(3)The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedures, 1908, in respect of the following matters; namely :(a)summoning and enforcing the attendance of persons, compelling them to give oral or written evidence on oath and producing documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavits;(d)requisitioning any public records or copies thereof from any court or office;(e)issuing summons for examination of witnesses or documents; and(f)any other matter which the Commission deems necessary.
