77. Controller to have certain powers of a civil court.—(1) Subject to any rules made in this behalf, the Controller in any proceedings before him under this Act shall have the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (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)issuing commissions for the examination of witnesses or documents;(e)awarding costs;(f)reviewing his own decision on application made within the prescribed time and in the prescribed manner;(g)setting aside an order passed ex- parte on application made within the prescribed time and in the prescribed manner;(h)any other matter which may be prescribed.(2)Any order for costs awarded by the Controller in exercise of the powers conferred upon him under sub-section (1) shall be executable as a decree of a civil court.
