Section 5(1) in The Departmental Inquiries (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1972
(1)Every inquiring authority authorised under section 4 (hereafter referred to as the authorised inquiring authority) shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document or other material which is producible as evidence;(c)the requisitioning of any public record from any Court or office.
