Section 11(3) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(3)For the purpose of making an inquiry under sub-section (1), the Internal Committee or the Local Committee, as the case may be, shall have the same powers as are vested in a civil court the Code of Civil Procedure, 1908 (5 of 1908) when trying a suit in respect of the following matters, namely:—(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents; and(c)any other matter which may be prescribed.
