Section 14(4) in The Punjab Nurses Registration Act, 1932
(4)For the purpose of an enquiry under [ - ] [The words 'clause (ii) of' omitted by Punjab Act 16 of 1953, Section 11(d).] the first proviso to sub- section (2) or of any appeal under sub-section (3) the Council shall be deemed to be a court within the meaning of the Indian Evidence Act, 1872 and shall exercise all the powers of a Commissioner under the [Public Servants (Inquiries) Act, 1850] [See unrepealed Central Acts, Volume I.], and such enquiry or appeal shall be conducted, so far as may be in accordance with the provisions of section 5 and sections 8 to 20 of the [Public Servants (Inquiries) Act, 1850] [See unrepealed Central Acts, Volume I.]; provided that nothing contained in any Act shall prevent the Council from holding an enquiry or hearing any appeal in camera :Provided further that the Council may direct that any such inquiry or appeal shall be heard by a committee of the Council composed of such members of the Council as the Council may direct.
