(1)In holding any inquiry under section 110B, the Claims Tribunal may, subject to any rules that may be made in this behalf, follow such summary-procedure as it thinks fit.(2)The Claims Tribunal shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and of compelling the discovery and production of documents and material objects and for such other purposes as may be prescribed; and the Claims Tribunal shall be deemed to be a Civil Court for all the purposes of [section 195 and Chapter-XXVI of the Code of Criminal Procedure, 1973.] [Substituted by Act 47 of 1978, section 33 (w.e.f. 16.1.1979).](2A)[ Where in the course of any inquiry, the Claims Tribunal satisfied that-(i)there is collusion between the person making the claim and the person against whom the claim is made, or(ii)the person against whom the claim is made has failed to contest the claim,it may, for reasons to be recorded by it in writing, direct that the insurer who may be liable in respect of such claim, shall be impleaded as a party to the proceeding and the insurer so impleaded shall there upon have the right to contest the claim on all or any of the grounds that are available to the person against whom the claim has been made.] [Inserted by section 61 Act 56 of 1969, (w.e.f. 2-3-1970).](3)Subject to any rules that may be made in this behalf, the Claims Tribunal may, for the purpose of adjudicating upon any claim for compensation, choose one or more persons possessing special knowledge of any matter relevant to the inquiry to assist it in holding the inquiry.
