(1)The State Government may order an enquiry to be held by any officer appointed by it in this behalf into any matter concerning the Municipal administration of any Council or any matter with regard to which its sanction, approval or consent is required under this Act.(2)The Officer holding such inquiry shall, for the purposes thereof, have the powers which are vested into a Court under the Code of Civil Procedure, 1908 (V of 1908), in respect of the following matters ;-(a)discovery and inspection;(b)enforcing the attendance of witnesses; and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining the witnesses on oath;(c)granting adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commission for examination of witnesses,and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be Civil Court within the meaning of Sections 480 and 482 of the Code of Civil Procedure, 1898 (V of 1898).Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall be limits of Madhya Pradesh State.(3)The reasonable expenses incurred by any person in attending to give evidence may be allowed by the officer holding the inquiry to such person and shall be deemed to be part of the costs.(4)Costs shall be in the discretion of the State Government and the State Government shall have full power to determine by and to whom and to what extent such casts are to be paid, and to allow interest on costs at a rate not exceeding 6 per cent per annum and such cost and interest shall be leviable as an arrear of land revenue.
