22. POWER OF AND PROCEDURE APPLICABLE TO THE NATIONAL COMMISSION.

The National Commission shall, in the disposal of any complaints or any proceedings before it, have -

(a) the powers of a civil court as specified in sub-sections (4), (5) and (6) of section 13;

(b) the power to issue an order to the opposite party directing, him to do any one or more of the things referred to in clauses (a) to (i) of sub-section (1) of section14, and follow such procedure as may be prescribed by the Central Government. 

1. Ins. by Act 50 of 1993, Sec. 18 (w.e.f. 18-6- 1993) and subs. by Act 62 of 2002, Sec 20 for section "22. Power of and procedure applicable to the National Commission.- The National Commission shall, in the disposal of any complaints or any proceedings before it, have-

(a) the powers of a civil court as specified in sub-section (4), (5) and (6) of section 13;

(b) the power to issue an order to the opposite party directing him to do any one or more of the things referred to in clauses (a) to (i) of sub-section (1) of section 14,

and follow such procedure as may be prescribed by the Central Government." (w.e.f. 15-3-2003)..