Section 15 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
15. Authorities under the Act to exercise powers of Civil Court.
- The Competent Authority, Appellate Authority, District Level Certificate Verification Committee and the High Power Certificate Scrutiny Committee shall, while holding an enquiry under this Act, have the powers of a Civil Court under the Code of Civil Procedure, 1908 and particularly in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of any document;(c)receiving evidence on affidavits;(d)the requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents; and(f)such other matters as may be prescribed.
