Section 6(1) in The Displaced Persons (Claims) Supplementary Act, 1954
(1)The Chief Settlement Commissioner, the Joint or Deputy Chief Settlement Commissioner or a Settlement Commissioner, an Additional Settlement Commissioner or a Settlement Officer shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908 ), when trying a suit, 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)requisitioning any public record from any Court or office;(d)issuing commissions for the examination of witnesses;(e)appointing guardians or next friends of persons who are minors or of unsound mind;(f)any other matter which may be prescribed.
