(1)Every auditor shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908),(a)to summon any person whose presence he may think necessary to attend him from time to time, and(b)to examine any person, on oath to be by him administered, and(c)to issue a commission for the examination on interrogatories or otherwise of any person, and(d)to summon any person to produce any document or thing, the production of which appears to be necessary for the purposes of such audit or examination.
