Section 6 in The Prevention of Corruption Ordinance, 2001
6. Powers of Commission.
- The Commission shall have the same powers as the High Court to enforce the attendance of witness, to call for documents, to take evidence on oath, to issue commissions, to punish contempts and generally to do all things necessary for the purposes of the inquiry:Provided that all processes issued by the Commission shall be sent for service or execution to the nearest District Judge who shall thereupon to serve or execute them as if duly issued by himself.
