Section 11(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(2)For the purpose of any such investigation (including the preliminary inquiry), the Lokayukta or an Up-Lokayukta 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 commissions for the examination of witnesses or documents;(f)such other matters as may be prescribed.
