Section 8(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(3)For the purpose of any such enquiry, the Chief election authority or the election authority shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 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)requisitioning any public record or copy thereof, from any court or office;(e)issuing commissions for the examination of witnesses or documents; and(f)such other matters as may be prescribed.
