Section 14(4) in The Armed Forces Tribunal Act, 2007
(4)For the purpose of adjudicating an application, the Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while 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 documents;(c)receiving evidence on affidavits;(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents;(f)reviewing its decisions;(g)dismissing an application for default or deciding it ex parte ;(h)setting aside any order of dismissal of any application for default or any order passed by it ex parte ; and(i)any other matter which may be prescribed by the Central Government.
