(1)The authorities specified in Chapter-II of this Act, shall, for the purpose of this Act, have the same power as are vested in a court under: the code of Civil Procedure 1908 (5 of 1908) when trying a suit in respect of the following matters namely:-(a)Discovery and inspection;(b)Enforcing, the attendance of any person including any officer of a banking company and examining him on oath or affirmation,(c)Compelling the production of books of account or other documents.(d)Issuing commission.(2)Subject to any Rule made in this behalf any authority referred to in sub-section (1) may impound or retain in his custody for such period as he may think fit any books of accounts or other documents produced before him in a proceeding under this Act.(a)Impound any book of accounts or other documents without recording his reasons for so doing; or(b)Retain in his custody any such books or documents for a period exceeding thirty days (exclusive of holidays) without obtaining the approval of the Commissioner thereof.
