Section 37(g) in The Orissa Grama Panchayats Act, 1964
(g)issuing commissions for the examination of witness and may summon and examine suo motu any person whose evidence appears to him to be material ; and shall be deemed to be a Civil Court within the meaning of Sections 480 and 482 of the Code of Criminal Procedure, 1898 (5 of 1898).
