The National Commission for Backward Classes Act, 1993

10. Powers   of   the Commission.

The  Commission   shall,   while  performing  its functions under sub-section (1) of section 9, have  all  the  powers  of  a civil court trying a suit  and  in  particular,  in  respect of the following matters, namely:-

1. Summoning and enforcing the attendance of  any  person from any part of India and examining him on oath;
2. Requiring the discovery and production of any document;
3. Receiving evidence on affidavits;
4. Requisitioning any public record or copy thereof from any court or office;
5. Issuing commissions for the examination of witnesses and documents; and
6. Any other matter which may be prescribed.