Section 226(5) in The Gujarat Panchayats Act, 1993
(5)(i)The Commission shall in the performance of their functions have all the powers of the civil court under the Code of Civil Procedure, 1908 (V of 1908), while trying a suit in respect of the following matters, namely;(a)summoning an enforcing the attendance of witnesses;(b)requiring the production of any document;(c)requisitioning any public record from any Court or office.(ii)The commission shall have powers to require any person to furnish information such points and matters as in the opinion of the Commission may be useful for or relevant to, any matter under the consideration of the Commission.
