Section 67(4) in The Orissa Municipal Corporation Act, 2003
(4)Where the Election Commission, for the purpose of tendering any opinion to the Government under Sub-section (3), considers it necessary or proper to make an enquiry and is satisfied that on the basis of the affidavits filed and the documents produced for such enquiry by the parties concerned of their own accord, it cannot come to a decisive opinion in the matter, which is being enquired into, the Election Commission shall, for the purpose of such enquiry, have the powers of the Civil Court while trying a suit under the Code of Civil Procedure, 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 any document or other material object producible as evidence;(c)receiving evidence on affidavit;(d)requisitioning any public record or a copy thereof from any office;(e)issuing commission for the examination of witnesses or documents.
