22A. Power of Tribunal or the Commissioner and his Assistants to take evidence on oath, etc.
- The Tribunal or the Commissioner or any person appointed to assist him under sub-section (1) of section 3 shall, for the purposes of this Act, have the same powers as are vested in a court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit in respect of the following matters, namely -(a)enforcing the attendance of any person and examining him on oath or affirmation;(b)compelling the production of documents and impounding or detaining them;(c)issuing commissions for the examination of witnesses;(d)requiring or accepting proof of facts by affidavits;(e)such other powers as may be prescribed;and any proceedings under this Act before the Tribunal or the Commissioner or any person appointed to assist him under sub-section (1) of section 3 shall be deemed to be a "judicial proceedings" within the meaning of sections 193 and 228 and for the purposes of section 199 of Indian Penal Code.
