Section 22(3) in The Administrative Tribunals Act, 1985
(3)A Tribunal shall have, for the purposes of [discharging its functions under this Act] [Substituted by Act 19 of 1986, Section 15, for " holding an inquiry" (w.r.e.f. 22.1.1986).], the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit, 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 documents;(c)receiving evidence of affidavits;(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872) requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents;(f)reviewing its decisions;(g)dismissing a representation for default or deciding it ex parte(h)setting aside any order of dismissal of any representation for default or any order passed by it ex parte; and(i)any other matter which may be prescribed by the Central Government.
