(2)For the purpose of any such investigation (including the preliminary inquiry), the Lok Ayukta or an Upa-Lok Ayukta 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 commission for the examination of witnesses or documents,(f)such other mattes as may be prescribed.
