Section 45(5) in The Integral University Act, 2004
(5)Every enquiring authority appointed under sub-section (3) shall, while performing its functions under this Act, have all the powers of a Civil Court trying a suit and in particular in respect of the following matters, namely :(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document;(c)requisitioning any public record or copy thereof from any office;(d)receiving evidence on affidavits;(e)any other matter which may be prescribed by the rules.
