Section 10(3) in The Delhi Commission for Women Act, 1994
(3)The Commission shall while investigating any matter referred to in clause (a) or sub-clause (i) of clause (f) of sub-section (i), have all the powers of a Civil Court trying suit and in particular, in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any person from any part of India and examine him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing Commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.Chapter - IV Finance, Accounts And Audit
