(1)The State Election Commission shall in the performance of its functions under this Act have all the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document or other material object producible as evidence;(c)receiving evidence on affidavits;(d)requisitioning any public record or a copy thereof from any court or office;(e)issuing commissions for the examination of witnesses or documents.
