Section 6(6) in U.P. Janhit Guarantee Adhiniyam, 2011
(6)The first appeal officer and second Appellate Authority shall while deciding an appeal under this section, have the same powers as are vested in civil court while trying a suit under the Code of Civil Procedure, 1908 (Act No. 5 of 1908) in respect of the following matters, namely :-(a)requiring the production and inspection of documents;(b)issuing summons for hearing to the designated officer and appellant; and(c)any other matter which may be prescribed.
