66. Powers of prescribed authority and Inquiry Officer.
- For the purposes of any proceedings under rules 59 to 65, the prescribed authority and the Inquiry Officer shall have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit in respect of the following matters:-(a)discovery and inspection;(b)enforcing the attendance of any person including any officer of a banking company and examining him on oath;(c)compelling the production of books of account and other documents; and(d)issuing commissions.
