Section 14(5) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(5)The Commission shall have the power to regulate its own procedure in all matters arising out of the discharge of its functions including the place or places at which it will hold is sitting and shall, for the purpose of making an investigation under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matter, namely:(a)the summoning and enforcing the attendance of any witness and examining him on oath ;(b)the discovery and production of any document or other material object producible as evidence ;(c)the reception of evidence on affidavits ;(d)the issuing of any commission for the examination of witness ;
