Section 45(4) in The Competition Commission of India (General) Regulations, 2009
(4)A commission for the examination of a witness on questionnaires or otherwise or for examination of a document issued under sub-regulation (1) or (2) or (3) may be issued to any public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) or a counsel and such public servant or the counsel, as the case may be, shall be appointed as "the commissioner" only for the purposes of executing the commission.
