Section 31(3) in The Metro Railways (Construction Of Works) Act, 1978
(3)The commission appointed under sub-section (2), while holding an enquiry, shall have all the powers of a civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), 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 or production of any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any Court or office;(e)issuing commission for examination of witnesses.
