- In respect of the following matters a [Tribunal] [In section 253, 264, 265, 266, 269, 270, 271, 272 and 273 dor the words 'Commission' the word 'Tribunal' was substituted by Haryana Act No. 3 of 1994.] shall have the powers which are vested in a court under the Code of Civil Procedure, 1908, when trying a suit :-(a)discovery and inspection,(b)enforcing the attendance of witnesses, and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)grant adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commissions for the examination of witnesses and may summon and examine suo motu any person whose evidence appears to be material; and shall be deemed to be a civil court within the meaning of Sections 345, 346 of the Code of Criminal Procedure, 1973.
