20E. Powers of the State Police Complaints Authority and District Police Complaints Authority.-
The State Police Complaints Authority and District Police Complaints Authority shall, while investigating any matter under this Act, have all the powers of a civil court in trying a suit and in particular, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person from any part of the State 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 there of from any court or office;(e)issuing Commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.”
