(1)All persons authorized by the Orissa Municipal Act, 1950 or the rule made thereunder to conduct inquiries and Inspecting and Superintending Officers appointed under the said Act, holding any inquiries into matters falling within the scope of their duties shall have for purpose of holding such inquiries powers -(i)to summon any person resident within the district whose evidence may appear to them to be necessary for the investigation of any matter under inquiry and also to require the production of any document relevant to the matter under inquiry which may be in the possession or under the control of such person; and(ii)to grant to any such person such allowances as is admissible to a witness summoned by a Civil Court and to pass orders as to the person by whom or the fund out of which allowance shall be paid.
