Section 10 in Non-Resident Indians' (Keralites) Commission Act, 2015
10. Powers of the Commission.
(1)The Commission shall, while performing its functions under section 9, have all the powers as are vested in a Civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public records or copy thereof from any public office;(e)appointing commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.(2)Any proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Commission shall be deemed to be a court for the purpose of section 195 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(3)The Commission shall, while conducting enquiry under section 9, shall afford opportunity to all parties to present their views by themselves or by their authorized representatives;(4)The findings of the Commission on any enquiry conducted under this Act shall be communicated to the Government with its recommendations for appropriate action or relief to the parties to the dispute.
