(1)In the cases directly enquired by it, the Commission shall have all the powers of a civil court trying a suit under the Code of Civil Procedure, 1905 and in particular in respect of the following matters-(a)summoning and enforcing the attendance of witnesses and examining them on oath;(b)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 authorities for the examination of witnesses or documents; and(f)any other matter as may be prescribed.
