Section 5(5) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(5)The Tribunal shall, for the purpose of holding any inquiry under this Act, have, subject to the provisions of sub-section (1) the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters:-(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)subject to the provisions of section 123 and 124 of the Indian Evidence Act, 1872, requisitioning any public record or copy thereof from any office;(e)issuing commission for the examination of witnesses or documents;(f)recording a lawful agreement, compromise or satisfaction and making an order in accordance therewith;(g)reviewing its decision;(h)dismissing a reference for default or deciding it expert;(i)setting aside an order of dismissal for default or an order passed by it ex parte;(j)passing interlocutory orders pending final decision of any reference on such terms, if any, as it thinks fit to impose;(k)any other matter which may be prescribed.
