(2)For the purpose of any such investigation (including the preliminary inquiry), the Lokayukta shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Act 5 of 1908), in respect of the following matters namely:-(a)Summoning and enforcing the attendance of any person and examination him on oath;(b)Requiring the discovery and production of any document;(c)Receiving evidence on affidavits;(d)Requisitioning any public record or copy thereof from any court or office:(e)Issuing commissions for the examination of witnesses or documents;(f)Such other matters as may be prescribed.
