Section 21(5) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(5)The Commissioner shall have the power to regulate his own procedure in all matters arising out of the discharge or his functions, including the place or places at which, he will hold his sittings and shall, for the purpose of making any 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), while trying a suit, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)discovery and production of any document or other material object producible as evidence;(c)reception of evidence on affidavits;(d)appointment of commissions for the examination of witnesses.
