Section 118(5) in Rajasthan Panchayati Raj Act, 1994
(5)The Commission shall determine their procedure and in the performance of their functions shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908(Act, V of 1908) while trying a suit in respect of the following matters, namely: -(a)summoning and enforcing the attendance of witnesses;(b)requiring the discovery and production of any document;(c)requisitioning any public record from any Court or office;(d)receiving evidence on affidavits;(e)issuing commissions for the examination of witnesses and documents; and(f)any other matter which may be prescribed.
