Section 21(5) in The Delhi Medical Council Act, 1997
(5)In holding any inquiry under this section, the Council or the Executive Committee, as the case may be, shall have the same powers as are vested in civil Court under the Code of Civil Procedure, 1908 when trying a suit, in respect of the following matters, namely:-(d)enforcing the attendance of any person, and examining him on oath;(b)compelling the production of documents;(c)issuing of commissions for the examination of witnesses.
