Section 14 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
14. Evidence before the Commission.
(1)In deciding an appeal or a complaint, the Commission may, -(i)receive oral or written evidence on oath or on affidavit from concerned person or persons ;(ii)peruse or inspect documents, public records or copies thereof ;(iii)inquire through authorized officer further details or facts ;(iv)examine or hear in person or receive evidence on affidavit from Public Information Officer, Assistant Public Information Officer or such Senior Officer who decided the first appeal or such person or persons against whom the complaint is made as the case may be ; or(v)examine or hear or receive evidence on affidavit from a third party, or an intervener or any other person or persons, whose evidence is considered necessary or relevant.(2)The State Information Commission shall, while inquiring into any matter under section 15 of the Act have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure Svt. 1977 in respect of the following matters, namely . -i. 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 ;ii. requiring the discovery and inspection of documents ;iii. receiving evidence on affidavit ;iv. requisitioning any public record or copies thereof from any Court or Office ;v. issuing summons for examination of witnesses or documents ; and vi. any other matter which may be prescribed.(3)As provided under section 32 (c) of Code of Civil Procedures Svt. 1977 the Commission may impose fine up to Rs. 5000/- on such officer not responding to the summons under clause (i) of the Regulations 14(2) above.
