Section 8(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)The Ombudsman shall, for the purpose of any investigation or enquiry under this Act, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, Samvat 1977 in respect of the following matters, namely(a)summoning and enforcing the attendance of any witness and examining him :(b)requiring the discovery and production of any document,(c)receiving evidence on affidavits :(d)requisitioning any public records, or copy there to, from any court or office ;(e)issuing commissions for the examination of witnesses ,(f)such other powers as are prescribed.
