Section 125(1) in The Punjab State Election Commission Act, 1994
(1)Where in connection with the tendering of any opinion to the State Government under section 12, the Election Commission considers it necessary or proper to make an inquiry and the Election Commission is satisfied that on the basis of the affidavits filed and the documents produced in such enquiry by the parties concerned of their own accord, it cannot come to a decisive opinion on the matter which is being inquired into, the Election Commission shall have, for the purpose of such inquiry, the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) 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 any documents or other material object producible as evidence;(c)receiving evidence on affidavits;(d)requisitioning any public record or a copy thereof from any court or office;(e)issuing commissions for the examination of witness is or documents.
