(4)The State Police Complaints Authority shall, while inquiring into any of the matters referred to in sub-section (1) have all the powers of a civil court while trying a civil suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters:--(a)summoning and enforcing the attendance of witnesses and examining them 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; and(f)such other matters as may be prescribed by the State Government.
