(1) The Commission shall, for the purposes of any inquiry under this Act have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 , 5 of 1908 while trying a suit, in respect of the following matters, namely;-
(a) the summoning and enforcing the attendance of any witness and examining him on oath;
(b) the discovery and production of any document or other material object producible as evidence.
(c) the reception of evidence on affidavits;
(d) the requisitioning of any public record from any court or office;
(e) the issuing of any commission for the examination of witnesses.
(f) 6[ the appearance of parties and consequence of non- appearance.]