Section 17(3) in The Haryana Right to Service Act, 2014
(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 Procedure, 1908, in respect of the following matters, namely:-(a)summoning the parties;(b)receiving oral evidence on oath or written evidence on affidavits;(c)requiring the discovery and inspection of documents;(d)requisitioning of any public record from any office;(e)obtaining copies of record from any court in accordance with law;(f)issuing summons for examination of witnesses or documents; and(g)any other matter, which may be prescribed.
