Section 15(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(2)The Officer conducting the enquiry under sub-section (1), shall for the purpose of such enquiry, have the same powers as are vested in 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)enforce the attendance of any person and examine him on oath;(b)require the discovery and production of records and documents;(c)receive evidence on affidavit;(d)issue commission for the examination of witnesses.
