(3)A Tribunal shall have the same powers as are vested in a Civil Court under the code of Civil Procedure, 1908 (Central Act V of 1908) when 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)Demanding the discovery and production of any document or other material object producible as evidence;(c)Receiving evidence on affidavits;(d)Requisitioning any public document or a copy there of from any court or office;(e)Appointing commissions for the examination of witnesses or in respect of documents.
