Section 18(5) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
(5)The Commissioner shall have the power to regulate his own procedure in all matters arising out of the discharge of his functions including the place or places at which he may hold his sittings and shall, for the purpose of making any investigation under the Act have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely: -(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of any document or other material object produce-able as evidence;(c)the reception of evidence on affidavits; and(d)the issuing of any commission for the examination of witnesses.
