Section 11(2) in The Orissa Lokpal and Lokayuktas Act, 1995
(2)For the purposes aforesaid the Lokpal or a Lokayukta shall have all the powers of the Civil Court while trying a suit under the Code of Civil Procedure, 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;(c)receiving evidence on affidavits;(d)issuing commissions for the examinations of witnesses or documents;(e)requisitioning any public record or copy thereof from any Court or office;(f)such other matters as may be prescribed.
