Section 10(2) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(2)For the purpose of any such inquiry including a preliminary inquiry, if any, before such inquiry, the Lok Aayog shall have all the powers of a 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)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or office;(e)issuing commission for the examination of witnesses and documents;(f)such other matters, as may be prescribed.
