Section 16(2) in The Maharashtra Right to Public Services Act, 2015
(2)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, in respect of the following matters, namely :—(a)summoning and enforcing the attendance of persons, compelling them to give oral or written evidence on oath and producing documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavits;(d)requisitioning any public records or copies thereof from any court or office;(e)issuing summons for examination of witnesses or documents; and(f)any other matter which may be prescribed.
