Section 20 in The Railway Claims Tribunal (Procedure) Rules, 1989
20. Procedure and powers of Tribunal.
- The Tribunal shall have, for the purposes of discharging its 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)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or docu-ment or copy of such record or document from any office;(e)issuing commissions for the examination of witness or documents;(f)reviewing its decisions;(g)dismissing an application for default or ex parte;(h)setting aside any order of dismissal of any application for default or any order passed by it ex parte.
