Section 14 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
14. Powers relating to inquiry.
(1)The Commission shall, while inquiring into any matter referred to in clause (l) of sub-section (1) of section 13, have all the powers of a Civil Court trying a suit under the Code of Civil Procedure, Samvat 1977 and, in particular, 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 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.(2)The Commission shall have the powers to forward any case to a Magistrate having jurisdiction to try the same and the Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case has been forwarded to him under section 482 of the Code of Criminal Procedure, Samvat 1989.
