(1)Where the State Election Commission in deciding any question under sub-section (2) of section 34 or section 36 of this Act considers it necessary or proper to make an inquiry, and the commission is satisfied that on the basis of the affidavits filed and the documents produced in such inquiry by the parties concerned of their own accord, it cannot come to a decision in the matter which is being inquired into the Commission shall have, for the purposes of such inquiry, the powers of a civil court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 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 affidavits;(d)requisitioning any public record or a copy thereof from any court or office;(e)issuing commissions for the examination of witnesses or documents.
