Section 10(1) in The Orissa Electricity Reform Act, 1995
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act, have the 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, namely :(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of any document or other material object producible as evidence;(c)the reception of evidence on affidavits;(d)the requisition of any public record from any office;(e)the issuing of any commission for examination of witnesses; and(f)the review of its decisions, directions and orders.
