(2)The Appellate Board shall have, for the purpose of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:—(a)receiving evidence;(b)issuing commissions for examination of witnesses;(c)requisitioning any public record; and(d)any other matter which may be prescribed.
