Section 13 in The Goa State Commission for Women Act, 1996
13. Power of the Commission to utilize the services of certain officers and investigating agencies for conducting investigation.
(1)The Commission may, for the purpose of conducting investigations under this Act, utilize the services of:-(a)any officer or investigating agency of the State or the Central Government with the concurrence of that Government; or(b)any other person.(2)For the purpose of conducting an investigation, any officer or agency referred to in clause (a) of sub-section (1) may, subject to the direction and control of the Commission,-(a)summon and enforce the attendance of any person and examine him/her;(b)require the discovery and production of any document; and(c)requisition any public record or copy thereof from any office.(3)Such officer or agency or person shall investigate into the matter as directed by the Commission and submit a report thereon within the time as may be specified by the Commission.(4)The Commission shall satisfy itself about the correctness of the facts stated and the conclusions, if any, arrived at in the investigation report submitted to it under sub-section (3), and for this purpose the Commission may make such inquiry including the examination of the person or persons who conducted or assisted in the investigation, as it thinks fit.
