(1)The Tribunal shall have the powers of a Civil Court, while trying a suit, under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents.(2)Notwithstanding anything contained in sub-section (1), or in any other law for the time being in force, the Tribunal shall not compel the Central Government or the Reserve Bank,-(a)to produce any books of account or other documents which the Central Government, or the Reserve Bank, claims to be of a confidential nature;(b)to make any such books or documents part of the record of the proceedings before the Tribunal; or(c)to give inspection of any such books or documents to any party before it or to any other person.
