(1)In the cases directly enquired by it, the Commission shall have all the powers of a civil court trying a suit under the Code of Civil Procedure,1908, and in particular in respect of the following matters :(a)summoning and enforcing the attendance of witnesses and examining them on oath;(b)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 authorities for the examination of witnesses or documents ; and(f)any other matter as may be prescribed.
