Section 13A(6) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(6)In holding the enquiry, the committee shall ensure that the principles of natural justice are observed. The committee shall have the powers under the Code of Criminal Procedure, 1973 (2 of 1974) in respect of the following matters,-(a)Summoning and enforcing the attendance of any person and his examination on oath.(b)Requiring the discovery and production of documents and proof thereof.(c)Receiving evidence on affidavits.(d)Requisitioning any public record or copy thereof from any Court or office.(e)Issuing commission for examination of witnesses or documents and such other matters as may be prescribed.
