Section 50(4) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(4)Without prejudice to any other provision contained in this Act, the Director- General and the Chief Inspector shall have all the powers of a civil court under the Code of Civil Procedure, 1908 (5 of 1908 ), while exercising any powers under this section, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of witnesses;(b)requiring the discovery and production of any document;(c)requisitioning any public record, or copy thereof from any court or office;(d)receiving evidence on affidavits; and(e)issuing commissions for the examination of witnesses or documents.
