Section 26 in The Orissa Advocates' Welfare Fund Act, 1987
26. Power to summon witnesses and take evidence.
- The Committee shall for the purpose of any 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, 5 of 1908 in respect of the following matters, namely :(a)enforcing the attendance of any person or examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavit ;(d)issuing Commissions for the examination of witnesses.
