(2)The Securities Appellate Tribunal shall have, for the purpose of discharging their functions under this Act, 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)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents;(e)reviewing its decisions;(f)dismissing an application for default or deciding it ex parte;(g)setting aside any order of dismissal of any application for default or any order passed by it ex parte; and(h)any other matter which may be prescribed.
