(2)The tribunal so constituted shall have power to regulate its own procedure and shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents;(c)issuing commissions for the examination of witnesses;(d)any other matter which may be prescribed;and any proceeding before the tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code.
