Section 8 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
8. Powers of election authority.
(1)The Chief Election Authority and the election authorities appointed under section 7, shall be competent to enquire into any matter which in their opinion is relevant in performing their functions under this Act.(2)For the purpose of sub-section (1), the Chief election authority or the election authority is competent to require any person who, in his opinion, is able to furnish relevant information or produce relevant documents, to furnish any such information or produce any such document.(3)For the purpose of any such enquiry, the Chief election authority or the election authority shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 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 commissions for the examination of witnesses or documents; and(f)such other matters as may be prescribed.
