The Actuaries Act, 2006

28. Authority, Council, Disciplinary Committee and Prosecution Director to have powers of civil court. -

For the purposes of an inquiry under the provisions of this Act, the Authority, the Disciplinary Committee and the Prosecution Director shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-

a.  summoning and enforcing the attendance of any person and examining him on oath;

b.  the discovery and production of any document; and

c.  receiving evidence on affidavit.