Section 10(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)The Commission shall, for the purposes of any inquiry or proceeding under this Act, have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit, in respect of the following matters, namely,-(a)the summoning and enforcing of attendance of any witness and examination on oath;(b)the discovery and production of any document or other material object producible as evidence;(c)the reception of evidence on affidavits;(d)the requisition of any public record from any Court or office;(e)the issue of commission for examination of witnesses;(f)the review of its decisions, directions and orders; and(g)any other matters which may be prescribed by the State Government.
