Section 44(4) in The Mody University of Science and Technology, Lakshmangarh (Sikar) Act, 2013
(4)The inquiry officer or officers appointed under subsection (3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) while trying a suit in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any such document or any other material as may be predicable in evidence; and(c)requisitioning any public record from any court or office.
