Section 5(2) in Kerala Local Authorities (Prohibition of Defection) Act, 1999
(2)The State Election Commission shall, while trying petition under subsection (1), have the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matter, namely: -(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document or other materials that may be produced as evidence;(c)receiving evidence on affidavit;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing commission for taking evidence from witness or document.
