Section 11(2) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(2)The specified officer, shall have the powers which are vested in a Court under the Code of Civil Procedure, 1908. when trying a suit in respect of the following matters :-(a)discovery and inspection;(b)enforcing the attendance of witnesses, and requiring the deposit of their expenses;(c)compelling the production of document;(d)examination of witnesses on oath;(e)reception of evidence taken on affidavit; and(f)issuing commission for examination of witnesses and summoning and examining suo motu any person whose evidence, appears to him to be material.
