Section 11(1) in Delhi Lokayukta and Upalokayukta Act, 1995
(1)The provisions of the Evidence Act, 1872 (1 of 1872), and the code of Criminal Procedure, 1973 (2 of 1974), shall as nearly as may be, apply to the procedure of inquiry before Lokayukta or Upalokayukta in the matter of -(i)summoning and enforcing the attendance of any person and his examination on oath;(ii)requiring the discovery and production of documents and proof thereof;(iii)receiving evidence on affidavits;(iv)requisitioning any public record or copy thereof from any court or office;(v)issuing commissions for examination of witnesses or documents; and such other matters as may be prescribed;Provided that no proceeding before the Lokayukta or Upalokayukta shall be invalidated only on account of want of formal proof if the principles of natural justice are satisfied.
