Section 12 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
12. Power of making inquiry.
(1)The Committee, for the purpose of making inquiry under this Act, shall have same powers as a Civil Court under the Code of Civil Procedure, 1908 (Act No. 5 of 1908) while trying a suit, in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any witness and examining him on oath;(ii)requiring the discovery and production of any document(s);(iii)receiving evidence on affidavit; and(iv)appointing Commission for examination of witness or for local inspection;(2)Any proceeding before such Committee shall be deemed to be judicial proceeding for the purpose of section 196 of the Indian Penal Code, 1860 (Act No. 45 of 1860).
