Controller to have certain powers of a civil court

(1) Subject to any rules made in this behalf, the Controller in any proceedings before him under this Act shall have the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (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)issuing commissions for the examination of witnesses or documents;

               (e)awarding costs;

               (f) reviewing his own decision on application made within the prescribed time and in the prescribed manner;

               (g) setting aside an order passed ex- parte on application made within the prescribed time and in the prescribed manner;

               (h)   any other matter which may be prescribed.

(2) Any order for costs awarded by the Controller in exercise of the powers conferred upon him under sub-section (1) shall be executable as a decree of a civil court.