Section 71 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
71. Powers of State Commissioner.
(1)The State Commissioner shall, for the purpose of discharging his functions under this Act, have the same powers of a civil court as are vested in a court under the Code of Civil Procedure, Samvat 1977 while trying a suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of witnesses ;(b)requiring the discovery and production of any documents ;(c)requisitioning any public record or copy thereof from any court or office ;(d)receiving evidence on affidavits ; and(e)issuing commissions for the examination of witnesses or documents.(2)Every proceeding before the State Commissioner shall be a judicial proceeding within the meaning of sections 193 and 228 of the State Ranbir Penal Code Samvat,1998 and the State Commissioner shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, Samvat 1989.
