Section 11 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
11. Powers of Claims Com missioner.
- The Claims Commissioner shall have, for the purposes of discharging his functions under the Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while 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)requiring the discovery and production of documents;(c)receiving evidence on affidavit;(d)subject to the provisions of Sections 123 and 124 of the Indian Evidence Act, 1872, requisitioning and public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witness or documents;(f)reviewing his decisions;(g)dismissing an application for default or ex-parte; and(h)setting aside any order of dismissal of any application for default or any order passed by it ex-parte.
