Section 10 in Tamil Nadu State Commission for Women Act, 2008
10.
(1)The Commission may, for the purpose of conducting investigation under this Act, utilize the services of -(a)any other officer or investigating agency of the State Government; .or(b)any other person.(2)Any officer or agency or person referred to in sub-section (1) shall investigate into the matter as directed by the Commission and submit a report thereon to the Commission within such period as may be specified by the Commission. (Central Act V of 1908).Chapter - IV. Finance, Accounts And Audit.
