Section 11(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act have the powers as are veste/d in a Civil Court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908), in respect of 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:(e)the issue of commission for examination of witnesses:(f)review of its decisions, directions and orders: and(g)any other matter which may be prescribed.
