Section 33B(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)While holding an inquiry, the Adjudicating Officer shall-(a)provide the entity in the Aadhaar ecosystem against whom complaint is made, an opportunity of being heard;(b)have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any document which, in the opinion of the Adjudicating Officer, may be useful for or relevant to the subject matter of the inquiry.
