Section 6 in The Maharashtra Devdasi System (Abolition) Act, 2005
6. Powers, functions and duties of Control Board.
(1)The Control Board shall endeavour for achieving the objectives of this Act, and for effective implementation of the provisions of this Act, supervision of the working of the District Devdasi Practice Control Committees and the Devdasi Prevention Offices, and shall also study the various problems of Devdasis in.the entire State and suggest to the Government various remedial or preventive measures which, in its opinion, need to be taken to effectively control and eradicate the practice of Devdasis in the State.(2)The Control Board shall, for the purpose of this Act have all the powers of a Civil Court while trying a civil suit under the Code of Civil Procedure, 1908, 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 or documents; and(f)such other matters as may be prescribed.(3)The other powers, functions and duties of the Control Board shall be such as may be prescribed.(4)The Control Board shall carry out any directions, which may be issued by the State Government, from time to time, for effective and smooth implementation of the provisions of this Act.
