(1)The Controller shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:-(a)proof of facts by affidavit;(b)summoning and enforcing attendance of any person and examining him on oath;(c)discovery and production of documents;(d)issuing commission for local inspection and for the examination of witnesses.
