Section 18(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission shall for the purposes of any inquiry under this Act 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 witness and examining him on oath;(b)requiring the discovery and production of any document or other material object producible as evidence;(c)receiving of evidence on affidavits;(d)requisitioning of any public record or a copy thereof from any court or office;(e)issuing commissions for examination of witnesses or documents;(f)review of its decision, directions and orders; and(g)any other matter which may be specified by the Commission by regulations.
