Section 11 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
11. Procedure before the specified officer and his powers.
(1)Subject to the provisions of these rules, every election petition shall be enquired into by the specified officer as nearly, as may be, in accordance with the procedure applicable under the Code of Civil Procedure, 1908, to the trial of suits :Provided that it shall have only be necessary for the specified officer to make a memorandum of the substance of the evidence of any witness examined by him.(2)The specified officer, shall have the powers which are vested in a Court under the Code of Civil Procedure, 1908. when trying a suit in respect of the following matters :-(a)discovery and inspection;(b)enforcing the attendance of witnesses, and requiring the deposit of their expenses;(c)compelling the production of document;(d)examination of witnesses on oath;(e)reception of evidence taken on affidavit; and(f)issuing commission for examination of witnesses and summoning and examining suo motu any person whose evidence, appears to him to be material.
