Section 10(1) in Karnataka Electricity Reform Act, 1999
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act, have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), while trying a suit in respect of the following matters, namely:-(a)the summoning and enforcing of attendance of any witness and examining him on oath;(b)the discovery and production of any document or other material object producible as evidence;(c)the reception of evidence on affidavits;(d)the requisition of any public record from any court or office;(e)the issue of commission for examination of witnesses;(f)the appearance of parties and consequences of non-appearance;(g)the grant of adjournments at the hearing; and(h)review of its decisions, directions and orders.
