Section 9 in The Orissa Estates Abolition Rules, 1952
9. Procedure to be followed by Tribunals.
(1)The Tribunal appointed under Sub-section (3) of Section 13, Sub-section (4) of Section 30, or under Section 36 or Sub-section (4) of Section 37 shall follow such procedure as is laid down for trial of suits in the Code of Civil Procedure, 1908.(2)The Tribunal shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 for the purposes of taking evidence on oath and of enforcing the attendance of witnesses and compelling the production of documents and material objects, and the Tribunal shall be deemed to be Court for the purpose of Section 195 and Chapter XXXV of the Code of Criminal Procedure, 1908.(3)The Tribunal shall follow in regard to the appointment of costs the same principles as laid down in Section 35 of the Code of Civil Procedure, 1908.(4)(a)If any person other than a Government servant is appointed to be a member of the Tribunal, he shall be entitle to such fees as may be fixed by the State Government from time to time.(b)The fees fixed under Sub-rule (1) shall be included in the costs of the Proceedings of the Tribunal.
