(1)Subject to the provisions of this Act, it shall be the duty of the Commission to receive and inquire into a complaint from the parents/divyang siblings of an employee,-(a)who has been unable to submit an application or appeal before Designated Authority or the Appellate Authority, as the case may be, either by reason that there is no such officer for the time being either appointed or functioning under this Act, or because the Designated Authority or the Appellate Authority, as the case may be, has refused to accept his or her application or appeal under this Act;(b)who has not been given a response to an application for sanctioning apportioned salary of an employee within the time limit specified under this Act.(2)Where on the receipt of the complaint under sub section (1), the Commission is satisfied that there are reasonable grounds to inquire into the matter, it may initiate an inquiry in respect thereof.(3)The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-(a)summoning and enforcing the attendance of persons and compel them to give oral or written evidence on oath and to produce the documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavit;(d)requisitioning any public record or copies thereof from any court or office;(e)issuing summons for examination of witnesses or documents; and any other matter which may be prescribed.(4)Notwithstanding anything inconsistent contained in any other law for the time being in force, the Commission may, during the inquiry of any complaint under this Act, examine any record to which this Act applies which is under the control of the authority, and no such record may be withheld from it on any grounds.
