Section 6 in The Delhi Development (Betterment Charge Arbitration Rules, 1961
6. Powers of the arbitrators.
- The arbitrators shall, for the purpose of holding any enquiry under these rules, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1980 when trying a suit, in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any person and examining him in oath;(b)requiring the discovery and production of documents;(c)administering to any party in the arbitration such interrogatories as may, in the opinion of the arbitrators, be necessary.
